COMMISSIONER COMMERCIA TAX Vs. VERMA ENTERPRISES

JUDGEMENT

(1.) THIS is the application for condonation of delay in filing the Trade Tax Revision against the order dated 10. 08. 2006 passed by Trade Tax Tribunal, Dehradun in Appeal No. 218/2004. Heard.

(2.) THE delay is sufficiently explained in the affidavit filed by Smt. Smita, Assistant Commissioner, Commercial Tax, Nainital.

(3.) THE application for delay of condonation is allowed. Delay is condoned. Also heard on admission. Admit the revision on following question of law:-