SUNEET KUMAR,J. - (1.) Heard learned counsel for the parties.
(2.) The instant revision relates to assessment year 2009-10 under the provisions of U.P. Value Added Tax Act arising from the order dated 17 November 2016 passed in Second Appeal No. 106 of 2016 by the Commercial Tax Tribunal, Moradabad Bench, Moradabad.
(3.) The question of law referred to is as to whether the paddy husk sold by the dealer is exempted under schedule-1, serial No. 4 of notification dated 20 December 2007.;