CHEF HOSPITALITY SERVICES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Supplementary Affidavit produced by learned Counsel for the petitioner in Court, is taken on record.

(3.) Petitioner is a sole proprietorship firm belonging to one Mr. Nitish Rawat. He is a permanent resident of Uttarakhand State as per averment made in paragraph no. 8 of the writ petition. According to the petitioner, he has wide experience of providing catering services in educational institutions/training institutes.