ASHWANI KUMAR MISHRA,J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) It is contended on behalf of the revisionist that it had awarded work's contract and the contractor has already paid tax for the goods and materials utilized for construction. It is submitted that the revisionist has also deducted tax from the account of the contractor and has deposited the same with the State. Submission is that in such circumstances, the first appeal filed be heard without insisting upon the revisionist to deposit any further amount.
(3.) Learned Standing Counsel on the other submits that the order of the tribunal does not require any interference.;