SAYLI B. PARKHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. Upon mentioning, taken on board on a praecipe as moved on behalf of the petitioner.

(2.) The question which falls for consideration is whether the petitioner under the terms of a Eating House License granted to her by the Municipal Corporation, would permit serving of "Hookah" or what is claimed as "Herbal Hookah".

(3.) The petitioner has described herself to be an entrepreneur carrying on business under the name and style of M/s.Parkhi Hospitalities and is running a Restaurant/Lounge named "The Orange Mint" at 16 C, Asha Studio, S. T. Road, Chembur, Mumbai.