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Judgment
M. Jaichandren, J.—Heard the learned Counsel appearing for the Petitioner and the learned Additional Government Pleader, appearing on behalf of the Respondents.
By consent of both the parties, the writ petition is taken up for final hearing and disposal.
At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice if the order of the first Respondent, dated 9.3.2011, made in S.P. No. 8/2011 in VAT.A.P. No. 2/2011, is modified, permitting the Petitioner to furnish a personal bond, in respect of the balance of the tax amount of Rs. 95,526/-, instead of furnishing security, by way of a bank guarantee for the said amount.
The learned Additional Government Pleader appearing on behalf of the Respondents has no objection for this Court passing such an order.
In view of the submissions made by the learned counsels appearing on behalf of the Petitioner, as well as the Respondents, the order of the first Respondent, dated 9.3.2011, made in S.P. No. 8/2011, in VAT.A.P. No. 2/2011, is modified, permitting the authorised representative of the Petitioner firm to furnish a personal bond, for the balance of the tax amount of Rs. 95,526/-, instead of furnishing a bank guarantee for the said amount, within a period of two weeks from today. The writ petition is ordered accordingly. No costs. Connected M.P. No. 1 of 2011 is closed.