SUNEET KUMAR,J. - (1.) Heard learned counsel for the parties.
(2.) The revision is decided at the admission stage on the consent of the parties.
(3.) The revision is directed against the order dated 5 May 2017 passed by Commercial Tax Tribunal, Bench-1, Allahabad, in Second Appeal No. 198 of 2016 (assessment year 2009-2010) under Section 58 of the U.P. Value Added Tax Act, 2008.;