(1.) There is a delay of 21 days in filing the present appeal. For the reasons stated in the application, the delay of 21 days in filing the appeal is condoned.
(2.) C.M. disposed of.
(3.) This appeal under section 36 of the Haryana Value Added Tax Act, 2003 is against the order dated March 25, 2011 in Appeal No. 396 passed by the Haryana Tax Tribunal (annexure A3), order dated July 2, 2010 passed by the Joint Excise and Taxation Commissioner (Appeals), Rohtak (annexure A2) and order dated February 19, 2010 passed by the Assessing Authority (annexure A1).