Anil Kumar, J. - (1.) Heard Shri Pradeep Agrawal, learned counsel for the revisionist, learned standing counsel and perused the record. With the consent of learned counsel for the parties, the present revision is being disposed of at the admission stage.
(2.) Facts in brief of the present case are that initially assessment order dated February 27, 2015 has been passed against the revisionist by assessing authority for the assessment year 2011 -12 (U.P.).
(3.) Aggrieved by the said order, the revisionist filed first appeal along with an application for stay. By order dated June 4, 2015 (annexure No. 4), the appellate authority granted interim stay of 60 per cent of the tax during the pendency of the appeal rest is to be deposited by the assessee in pursuance of the assessment/penalty order.;