Irshad Ali, J. - (1.) Heard learned counsel for the revisionist.
(2.) Learned Chief Standing Counsel has accepted notice on behalf of respondent nos. 1 and 2.
(3.) By means of the present revision the revisionist is challenging the judgment and order passed by the Commercial Trade Tax Tribunal, Bench-I, Lucknow dated 30.12.2017 for the Assessment Year 2004-05. The appeal was filed against the judgment and order dated 13.04.2011 passed by the learned Addl. Commissioner Grade-II (Appeal)-5, Commercial Tax Lucknow Sri G.N. Gupta in First Appeal No. 1216 of 2010 for the annual year 2004-05 under Section 7(3) read with Section 30 of the U.P. Trade Tax Act, 1948.;