INRE Vs. M. SHANKAR REDY

JUDGEMENT

(1.) This Contempt Case has been initiated against the respondents suo motu.

(2.) While dealing with C.C.No.1197 of 2020 in W.P.No.14579 of 2019 on 16/7/2021, this Court passed the following order:

(3.) The Registrar (Judicial), High Court of Andhra Pradesh was directed to enquire into the matter and submit report. Accordingly, on 24/6/2021, the Registrar (Judicial) submitted report. As per his report, one Sri M. Shankar Reddy, A.S.O., Special Cell who drafted Form-I Notice and Sri P. Venkataramana, Deputy Registrar, who approved Form-I Notice, are responsible for issuing such notice contrary to the order of the Court. Accordingly, the Registrar General, High Court of Andhra Pradesh was directed to initiate suo motu contempt proceedings against the respondents. Accordingly, the suo motu contempt case was initiated.