Tvl. Saravana Agencies vs Appellate Deputy Commissioner (CT) VI (FAC) and The Assistant Commissioner (CT)

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 15.03.2011, made in S.P. No. 4/2011in A.P.V. No. 3/2011, is modified, permitting the Petitioner to furnish a

personal bond in respect of the penalty amount of Rs. 22,50,000/-, instead of furnishing a bank guarantee security 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, dated15.03.2011, made in S.P. No. 4/2011, in A.P.V. No. 3/2011, is modified, permitting an authorised representative of the

Petitioner firm to furnish a personal bond for the penalty amount of Rs. 22,50,000, 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.