- (1.) Heard Sri Aloke Kumar, learned counsel for the assessee revisionist and Sri Nimai Das, learned Standing Counsel appearing for the respondents.
(2.) The registration of the assessee revisionist under the U.P. Value Added Tax Act, 2008 (hereinafter referred to as the Act) has been cancelled by the Assistant Commissioner, Commercial Tax vide order dated 06.02.2015. The said order has been affirmed by the appellate authority vide order dated 15.05.2015 and the Tribunal has dismissed the appeal arising there from vide order dated 24.09.2015.
(3.) The above all the three orders have been impugned in this revision raising the following question of law:;