ANIL ENTERPRISES Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed today, is taken on record.

(2.) Heard Sri Murari Mohan Rai, learned counsel for the petitioner-assessee and Sri B.K. Pandey, learned Standing Counsel for the State-respondents.

(3.) The present writ petition has been filed against the order dated 31.08.2018 passed by the Commercial Tax Tribunal, Agra. By that order, the Tribunal has condoned the delay of 689 days caused in the filing of the second appeal by the revenue against the order of the First Appellate Authority dated 30.09.2014.