DENSWOOD  PVT.  LIMITED Vs. STATE  OF  GUJARAT    

JUDGEMENT

(1.) Heard Mr. Shalin N.Mehta, learned senior advocate assisted by Mr. Manish M. Kaushik, learned advocate for the petitioner, Mr. Rutvij Oza, learned AGP for respondents no.1 to 3 and Mr. Bharat T. Rao, learned advocate for respondents no.4 to 10.

(2.) Having heard the learned counsel appearing for the parties and on perusal of the impugned order, it is an admitted position that the present petition is directed against the order dated 22.06.2015, whereby the Tribunal granted relief in form of status quo as it existed on 22.06.2015. The petition was filed immediately on 21.07.2015. However, the fact remains that the impugned order dated 22.06.2015 has remained in operation since 22.06.2015. As rightly pointed out by the learned counsel for the petitioner, in facts of this case, without expressing any opinion on merits of the issue involved in the main revision as well as the observations made in the impugned order, interest of justice would be served if the learned GRT is hereby directed to decide and dispose of the main revision application no. 156/14 as expeditiously as possible.

(3.) Mr. Mehta, learned counsel appearing for the petitioner and Mr. Rao, learned advocate appearing for the concerned respondents submitted that if time limit is fixed, the parties will cooperate with the GRT in disposing of the main revision application as per the time limit fixed by this Court.