POLA BHASKAR Vs. SHAIK SHAIN BI

JUDGEMENT

(1.) Heard Mr. P.V. Krishnaiah, learned counsel for the appellant and Mr. V.S.R. Anjaneyulu, learned counsel for the respondents.

(2.) This contempt appeal is filed under Sec. 19 of the Contempt of Courts Act, 1971 (for short, "the Act of 1971") by one Mr. Pola Bhaskar, Commissioner of Collegiate Education, Government of Andhra Pradesh, who is respondent No.2 in C.C.No.1300 of 2020, against an order dtd. 26/7/2021. The said order reads as follows:

(3.) It is contended by Mr. Krishnaiah that before issuing notice in Form-I, there was no consideration with regard to the responses filed by the appellant, wherein it is categorically stated that there is no violation of the order of the Court, which is alleged to have been violated. It is submitted that the learned single Judge committed grave error in issuing notice in Form-I and directing the appellant to appear before the Court, as no reasons were given for directing appearance under Rule 18 of the Contempt of Court Rules, 1980. It is also submitted that petitioners had produced fake and fabricated material and, therefore, contempt case should have been dismissed after considering the averments made in the counter-affidavit.