- (1.) Special leave granted.
(2.) Delay of six days is condoned.
(3.) The short question for consideration in this appeal at the instance of the revenue is whether the High court was justified inholding that in the absence of a notification withdrawing the earlier notification dated November 25, 1958 made in exercise of power vested under S. 4 of the U. P. Sales Tax Act, 1948, sales tax would not be exigible in terms of the notification dated 1/12/1973 issued under S. 3-A of that Act.;