ASHWANI KUMAR MISHRA,J. - (1.) Learned counsel for the revisionist submits that in somewhat similar facts and circumstances interim protection has been granted by this Court in series of cases and the appeal has been directed to be disposed of without requiring the revisionist to deposit any amount. Reliance is placed upon an order dated 7.8.2015 passed in Sales/Trade Revision No.352 of 2015, which is reproduced:- "Heard Sri N.C. Gupta and Sri Bipin Kumar Pandey, learned counsel for the parties. Against the order of assessment for the year 2011-12 under the U.P. Vat Act, the appeal of the revisionist is pending consideration and a limited stay of 50% of the disputed tax has been granted. The tribunal has increased the limit of the above stay order to 75% of the disputed tax. Still not satisfied, the revisionist has preferred this revision. Since the appeal of the revisionist is pending, this revision is disposed of with the direction to the revisionist to furnish security other than cash or bank guarantee in respect of entire amount of tax within a period of ten days from today. On furnishing of aforesaid security, the realization of entire disputed amount of tax shall remain stayed and the appeal of the revisionist shall be considered and decided on merits expeditiously, preferably within a period of three months. The appeal is disposed of accordingly."
(2.) The instant revision is also disposed of on same terms.;