RAJESH SINGH CHAUHAN - (1.) Heard Sri Pradeep Agarwal, learned counsel for the revisionist and Sri Sanjay Sarin, learned Standing Counsel for the State.
(2.) By means of the instant revision the order dated 4.2.2003 passed by the Trade Tax Tribunal, Bench III, Lucknow has been assailed on the ground that the said order is an ex-parte order.
(3.) The attention of this Court has been drawn towards Annexure no. 5 which is a report of Process Server dated 30.1.2003. The aforesaid report reads that the location of the revisionist was not traceable, therefore, a notice has been affixed on one wall at Dubagga, Hardoi Road. The extract of the notice is being reproduced herein below : " Mahodaya, Is firm ki Hardoi road per kai jagah pata kiya parantu sahi sthan na milne ke karan prarthi Hardoi Road, Dubagga ke pahle diwar per pratham prati chaspa kiya, mauke per koi saboot dene ko taiyar nahi hua. Atah notice chaspa kiya.";