SUNEET KUMAR,J. - (1.) Heard learned counsel for the parties.
(2.) The instant revision arises from order dated 24 May 2006 passed in Second Appeal No. 319 of 2000 (1996-97) by Trade Trade Tribunal, Saharanpur Bench, Saharanpur. The revisionist is a company duly registered and incorporated under the Companies Act, 1956 having its registered office at Kolkata. The revisionist is engaged in the business of manufacturing and sale of paper from its factory situated in Saharanpur.
(3.) The short point is whether the sales of the dealer is stock transfer of interstate sales.;