MR.ASHOK KUMAR,J. - (1.) This writ petition has been filed against the order of the Commercial Tax Tribunal passed in Second Appeal No. 186 of 2018 for Assessment Year 2014-15(U.P.).
(2.) The only issue involved in the present petition is as to whether the order impugned passed by the Tribunal under Section 57(9), disposing of the stay application of the revisionist, is justified or not.
(3.) The facts of the case are that there is a liability of tax assessed against the petitioner. After the order passed by the first appellate authority, the disputed tax was calculated to the tune of Rs. 33,80,57,880/-. Against the aforesaid demand a sum of Rs. 33,33,79,650/- has already been deposited by the petitioner.;