B.P.Jeevan Reddy, C.J. - (1.) Under Section 27(1) of the Wealth-tax Act, 1957, the Tribunal has stated the following question : "Whether, on the facts and in the circumstances of the case, the Tribunal was justified in law in holding that the assessee's interest in the firm, M/s. Sheetalaya Cold Storage, was exempt under Section 5(1)(xxxii) of the Wealth-tax Act, 1957 ?"
(2.) This question is concluded in favour of the assessee and against the Revenue by the decision of this court in CWT v. Nisha Gupta [1981] UPTC 440. It has been held that cold storage is an industrial undertaking within the; meaning of Section 5(1)(xxxii) of the Wealth-tax Act.
(3.) The reference is, accordingly, answered in the affirmative, i.e., in favour of the assessee and against the Revenue.;