Rajnish Kumar, J. - (1.) Heard learned counsel for the parties.
(2.) The instant revision has emanated from the judgment and order dated 19.07.2018 passed by the Commercial Tax Tribunal, Bench-3, Lucknow in Misc. Application No.4 of 2017 in Second Appeal No.55 of 2015 for the assessment year 2011-1
(3.) With the consent of learned counsel for the parties the revision is being disposed of at this stage.;