JUDGEMENT
Saumitra Dayal Singh, J. -
(1.) Short counter affidavit filed today. Taken on record.
(2.) Heard Sri Aloke Kumar, learned counsel for the applicant-assessee and Sri B.K. Pandey, learned Standing Counsel for the State-revenue.
(3.) The present revision has been filed by the applicant-assessee against the order dated 21.04.2007 passed by the Trade Tax Tribunal, Jhansi Bench-I, Jhansi in Second Appeal No. 59 of 2007, for the Assessment Year 2003-04. The revision arises under the provisions of the U.P. Trade Tax Act, 1948 (hereinafter referred to as the Act).;
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