STATE OF ORISSA Vs. BHAWANI BHANDAR

JUDGEMENT

(1.) THIS is a reference under section 24 (1) of the Orissa Sales Tax Act, 1947.

(2.) THE following question of law has been referred to by the Tribunal :

(3.) IN the result, we decline to answer the question which is academic in its nature and the reference is discharged. There shall be no order as to costs. Order accordingly.