Allied Petroleum Company (Since Closed) vs Appellate Deputy Commissioner (CT) (FAC) and Deputy Commercial Tax Officer

M. Jaichandren, J.—By consent of the learned Counsels appearing on either side, the writ petition is taken up for final disposal. Mr. R.

Mahadevan, the learned Additional Government Pleader, takes notice for the Respondents.

Heard both sides.

The learned Counsel for the Petitioner submits that the Petitioner has paid 50% of the tax component and the balance amount of the tax

component and the penalty remains to be paid and prays that this Court may be pleased to permit the Petitioner to execute a personal bond for the

balance of the tax and penalty, instead of security, as ordered by the first Respondent.

Considering the fact that the Petitioner has paid 50% of the tax component, pending the appeal, and having regard to the fact that this Court had

passed a number of orders modifying the condition by allowing the Petitioner to furnish personal bond for the remaining tax and penalty, the

Petitioner is permitted to execute a personal bond for the balance amount of the tax component and the entire penalty, within a period of two

weeks from today.

With the above directions, this writ petition is disposed of. No costs. Consequently, the connected M.P. No. 1 of 2011 is closed.