SURYA PRAKASH KESARWANI, J. - (1.) Heard Sri Rahul Agarwal, learned counsel for the revisionist assessee and Sri B.K. Pandey, learned counsel for the respondent.
(2.) The revision was admitted on 7.1.2008.
(3.) With the consent of the parties, following questions of law are formulated: "(i) Whether under the facts and circumstances of the case, the assessee was liable to penalty under Section 10A of the Central Sales Tax Act ? (ii) Whether the Tribunal was justified to uphold the quantum of penalty at Rs. 3,89,938/- without recording any reason when initially the quantum of penalty imposed was merely Rs. 2,25,000/-?".;