- (1.) This revision under Section 11 of the U.P. Trade Tax Act, 1948 is directed against the order of the Tribunal dated January 13, 2011.
(2.) Heard Sri S.P. Gupta, senior advocate, assisted by Sri R.R. Agrawal, appearing on behalf of the applicant and Sri B.K. Pandey, learned standing counsel.
(3.) The writ petition was presented as fresh on January 18, 2011. On that day, learned standing counsel has been directed to look into the matter and the case has been fixed today, i.e., on January 21, 2011.;