SATHYAM CATERERS PRIVATE LIMTIED Vs. UNION OF INDIA

JUDGEMENT

(1.) Sri.Dilli Rajan., learned counsel on behalf of Sri.Subba Reddy.K.N., for petitioner and Sri.Abhinay.Y.T., learned counsel for respondents have appeared in person.

(2.) The captioned Writ Petition is filed to issue a Writ of Certiorari to quash demand letter/ order dtd.:5/1/2017 in No.C.79/Catg/Base Kitchen/2014-15 and further demand letter/ order dtd.:28/2/2017 in No.C.79/Catg/Base Kitchen/2014-15 issued by the second respondent vide Annexures-A & B.

(3.) Learned counsel for petitioner and respondents have urged several contentions.