RAJESH SINGH CHAUHAN,J. - (1.) The 'Vakalatnama' on behalf of the respondents filed by Sri Shubham Agarwal and Sri Yogesh Chandra Srivastava is taken on record.
(2.) Since the aforesaid trade tax revisions have been filed beyond the statutory period so prescribed, therefore, application for condonation of delay has been filed in all the aforesaid revisions. The counsel for the respondent has submitted that he has no objection, if the delay is condoned and the issue in question is decided on merits. Therefore, the delay in filing the aforesaid trade tax revisions is condoned and the matter is proceeded on merits.
(3.) Counsel for the respondent filed supplementary affidavit today, which is also taken on record.;