K.Hemalatha vs K.V.R.R. Raju on 3 September, 2021

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Andhra Pradesh High Court - Amravati

K.Hemalatha vs K.V.R.R. Raju on 3 September, 2021

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Original Jurisdiction) of
FRIDAY, THE THIRD DAY OF SEPTEMBER, TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
CONTEMPT CASE NO: 983 OF 2019

Between:
K.Hemalatha, W/o. Late K. Viswandham,
.. Petitioner .
AND
lL. KOVURLR. Raju, Municipal Commissioner, Amalapuram Municipality,Amalapuram,
East Godayri- 533.001, ;
Mr.Ch.V.V.S.Bapiraju, Formerly Municipal Commissioner,(Special Grade),
Amalapuram Municipality, Amalapuram, East Godavri- 533 001. Presently
Additional Commissioner, Municpal Corporation, Eluru, West Godhavari District,
Andhra Pradesh $34001, elurume@ @ email. com
Dr. A VS Raju, Chairman E meritus/ Mr, Hemant M Nerukar, Chairman
M/s.Nagarjuna Construction Company Ltd., NCC House, Inorbit Mall Road,
Madhapur, OppDurgamCheruvu, Hy derabad, Telangana 500 O81.
4, Alladi Venkata Ramana, Municipal Contractor, D, No, 7-1-11, Laxmi Electronics
back side, High School Road, amalapuram, East Godhavari District, AP.

... Respondents / Contemnors

bo.

tae

WHEREAS the petitioner has presented under Sections 10 to 12 of the Contempt of
Courts Act, 1971, the above case through her counsel Sri KUMARESAN JODISHWAR,
praying the High Court to summon, and punish the respondent Nos. 2 to 4 herein for their
willful and deliberate disobedience of the High Court orders dt. 24.12.2018 passed in Writ
Petition No. 46822 of 2018.

WHEREAS the said case coming on for hearing, and whereas the High Court, upon
perusing the affidavit filed therein, the earlier order di.22.11,2019 in IA No. 2 of 2019 and
16.04.2021 and upon hearing the arguments of Sri Kumaresan Jodishwar, Advocate for
petitioner and of Sri M.Manohar Reddy, Advocate for Respondent No. 2, of Sri Avinash
Desai, Advocate for the respondent No. 3 and of Sri TVS Prabhakar Rao, Advocate for
Respondent No. 4, A, made the following

ORDER:

"Pursuant to the order dated 16.04.2021, the alleged contemnor is present before this court.

Having regard to the various issues involved, both the counsel seeks some time to get ready with the matter. List the matter on 08.09.2021 at 3.30 PM. However, the presence of the alleged contemnor is dispensed with for the present, SD/- E.KAMESWARA RAO DEPUTY REGISTRAR TRUE COPY// Bee SECTION OFFICER To

1. Mr. Ch.V.V.S.Bapiraju, Formerly Municipal Commissioner, (Special Grade), Amalapuram Municipality, Amalapuram, East Godavri- 533 001. Presently Additional Commissioner, Municpal Corporation, Eluru, West Godhavari District, Andhra Pradesh 534001. (by RPAD) One CC to Sri Kumaresan Jodishwar, Advocate (QUT) One CC to Sri M.Manohar Reddy, Advocate (OUT) One CC to Sri Avinash Desai, Advocate (OUT) One CC to Sri TVS Prabhakar Rao, Advocate (OUT) One spare copy Oo & wh MSR HIGH COURT CPK,J DATE: 03-09-2021 NOTE : POST ON 08.09.2021 at 3:30 PM, ORDER CC.NO, 983 OF 2019.

DIRECTION

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Andhra Pradesh High Court - Amravati