ASHOK KUMAR,J. - (1.) This revision is filed under Section 58(3) of the U.P. VAT Act, 2008 by which the revisionist has challenged the order passed by the Commercial Tax Tribunal, Meerut Bench-1st, Meerut dated 4.8.2018.
(2.) The Tribunal vide order dated 4.8.2018 has directed the revisionist to deposit a sum of Rs. 14, 61, 074.20 being 25% of the disputed liability of tax i.e. Rs. 58, 44, 297/- for the assessment year 2014-15 (Central) for entertainment of the appeal.
(3.) Heard Sri. Rakesh Ranjan Agrawal, learned senior counsel assisted by Sri. Ankur Agrawal, learned counsel for the revisionist and Sri. B.K. Pandey, learned counsel for the opposite party.;