- (1.) Heard learned counsel for the parties.
(2.) For the assessment year 2007-08 an assessment order was passed on 2.3.2010.
(3.) Against the said assessment order the assessee has preferred an appeal before the Joint Commissioner of Appeals and the same is pending. During the pendency of the appeal interim protection directing for the stay of the realization of 50% of the disputed tax has been granted vide order dated 19.6.2010. The assessee not being satisfied by the same preferred further appeal to the Trade Tax Tribunal Muzaffar Nagar. The tribunal by the impugned order dated 19.7.2010 has disposed of the appeal by modifying the interim order passed by the first appellate authority directing stay of realization of 80% of the disputed tax. Still not satisfied, assessee has preferred this revision before this Court and has contended that as the demand under the assessment has no legs to stand, the higher authorities ought to have granted full and complete stay during the pendency of the appeal.;