S.N. Tiwari, J. - (1.) HEARD .
(2.) WITH the consent of the parties counsel, this writ petition is disposed of with the observation that having regard to the Balance sheet of the petitioner, the petitioner should furnish Bank Guarantee of Rs. 25 lacs in lieu of the condition of pre -deposit of Rs. 25 lacs, in the impugned order, before the authority concerned and the order of the Tribunal is modified accordingly. Parties' counsel also agree that the Tribunal concerned should be directed to decide the appeal within three months as far as possible from the date of production of a certified copy of this order. I direct accordingly. ;