Surya Prakash Kesarwani, J. - (1.) Heard Sri Rahul Agarwal, learned counsel for the revisionist and Sri B.K. Pandey, learned standing counsel for the respondents.
(2.) This revision has been filed challenging the order dated 10.4.2018, in Second Appeal No.122/18, Year 2014-15, passed by the Member Commercial Tax Tribunal, Bench-Ist, NOIDA, whereby 95% of the disputed demand of Rs. 48,66,56,083/- has been stayed till disposal of the first appeal.
(3.) Grievance of the revisionist is that the Tribunal should have granted 100% stay order.;