- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 29.06.2009 passed by the High Court of Judicature for Rajasthan at Jaipur Bench in S.B.Sales Tax Revision Petition Civil No.139 of 2009.
(3.) The Revenue, being aggrieved by the orders passed by the Revenue Appellate Tribunal, Jaipur, had approached the High Court in S.B.Sales Tax Revision Petition Civil No.139 of 2009.;