M.KATJU, J. - (1.) Heard learned counsels for the parties. The petitioner is a partnership firm. It has filed this writ petition challenging the validity of the order dated June 5, 1992 rejecting the review application under Section 4A of the U.P. Trade Tax Act, 1948.
(2.) THE petitioner established a new unit in pursuance of the Government order dated September 30, 1992 for the manufacture of polythene bags. In pursuance of the partnership deed dated June 2, 1987 (annexure 1 to the writ petition) Atul Prakash, one of the partners, was authorised to represent the firm in all the offices and also to get or procure loans from any financial institution or bank, as the case may be.
(3.) THE petitioner applied for a term loan from Syndicate Bank which was duly sanctioned to the petitioner through Shri Atul Prakash.;