YASHWANT VARMA,J. - (1.) Heard Sri N.C. Gupta, learned counsel for the revisionist and the learned Standing Counsel.
(2.) The sole submission which has been advanced in support of this revision is with regard to the Tribunal having interfered with the limited relief which was accorded to the assessee by the first appellate authority.
(3.) The dispute itself relates to rejection of books of accounts maintained by the assessee and the respondent proceeding to undertake a best judgment assessment.;