Pankaj Mithal, J. - (1.) Heard Sri Bharat Ji Agrawal, Senior Advocate assisted by Sri Shubham Agrawal, learned Counsel for the assessee -revisionist and Sri B.K. Pandey, learned Counsel for the opposite party.
(2.) All these revisions are by the same assessee who is a company entitle to exemption under Sec. 4A of the U.P. Trade Tax Act as per the eligibility certificate dated 26.2.05.
(3.) Most of the revisions are defective as certified copy of the impugned order of the Tribunal has not been filed. The revisions are directed against the common order of the Commercial Tax Tribunal NOIDA and that of the Additional Commissioner, Grade -II (Appeals) Commercial Tax Gautam Budh Nagar, as such the filing of the certified copy of the impugned orders separately in all the revisions is dispensed with. Office may proceed to treat the revisions to be in order and to allot regular number to each one of them.;