- (1.) THE petitioner shall affix additional court fee of Rs.100/-.
(2.) HEARD Sri U.K. Srivastava, learned counsel for the petitioner and Sri H.P. Srivastava, learned Additional Chief Standing Counsel for the opposite parties. The petitioner being aggrieved by the impugned orders dated 29.8.2008 passed by the Deputy Commissioner, Commercial Tax, Sector - 21/22, Lucknow and the ex-parte assessment orders dated 28.2.2008 and 31.3.2008 has filed the instant writ petition.
(3.) THE petitioner has alleged that it is carrying on business of purchasing Mentha Oil from the farmers and the cultivators within the State of U.P. on behalf of its Ex-U.P. Principals and is transporting the same to Ex-U.P. Principals on the basis of the agreement made between the parties.;