Ashok Kumar, J. - (1.) Heard Sri Avinash Chandra Tripathi, learned counsel for the revisionist and Sri Bharat Ji Agrawal, Senior Advocate, assisted by Sri Shubham Agarwal and Miss Sayunkta Singh, counsel for the respondent/assessee.
(2.) This revision has been filed under Section 58 of U.P. Value Added Tax Act, 2008 by the Commissioner, Commercial Tax, U.P. against the judgment and order of the Trade Tax Tribunal dated 05.09.2009.
(3.) The dispute in the instant revision is confined to rate of tax on cream milk mixed and flavoured milk which are sold by the assessee/ respondent. The revision petition relates to assessment year 2000-01 under the Central Sales Tax Act.;