First Leasing Company of India Ltd. vs The Assistant Commissioner (CT) and The Appellate Deputy Commissioner (CT)

M. Jaichandren, J.—Heard the learned Counsel appearing for the Petitioner and the learned Government Advocate, 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 second Respondent, dated 2.5.2011, made in S.P. No. 12/2011in A.P. No. 12/2011 is modified, permitting the Petitioner to furnish a

personal bond for the balance amount of tax and penalty of Rs. 2,20,14,421/-, instead of furnishing security for the said amount.

The learned Government Advocate 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

second Respondent, dated28.2.2011, made in S.P. No. 12/2011 in A.P. No. 12/2011, is modified, permitting the authorised representative of the

Petitioner firm to furnish a personal bond for the balance amount of tax and penalty of Rs. 2,20,14,421/-, instead of furnishing security 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.