STATE OF ANDHRA PRADESH Vs. BAJAJ GINNING FACTORY

JUDGEMENT

(1.) THIS revision case is filed against the order of the Sales Tax Appellate Tribunal, Hyderabad, dated 23.08.2012 in relation to the assessment year 2005 -2006. Having heard the learned counsel for the petitioner and after going through the impugned order, we are of the view that the Tribunal has jurisdiction to remand the matter for fresh disposal.

(2.) WE do not find any question of law involved in the matter. Accordingly the Revision Case is dismissed. No order as to costs.