I.M.Quddusi, J. - (1.) Heard learned counsel for the applicant Sri A.R. Masoodi and the learned Standing Counsel.
(2.) This revision has been filed against the judgment and orders passed in second appeal Nos. 53 of 2000 and 60 of 2000 for the assessment year 1998-99 by two different members of the Trade Tax Appellate Tribunal while sitting at Faizabad.
(3.) Learned counsel for the revisionist has submitted that in fact this order cannot be said to be an order passed by the Trade Tax Appellate Tribunal, Faizabad Bench, Faizabad, as one member has signed the judgment and put the date as 13th September, 2000, mentioning the designation below the name as Member, Trade Tax Tribunal, Peeth Pratham (Bench-1), Kanpur, while the other member has signed the same judgment putting the date as 28th August, 2000, and mentioning the designation below the name as Member, Trade Tax Tribunal, Faizabad Peeth (Faizabad Bench), Faizabad.;