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Judgment
Rajive Bhalla, J.—Counsel for the petitioner states that the order dated 27-4-2013 may be modified to the extent that instead of the petitioner depositing the entire amount of Rs. 15,76,805/-, the petitioner may be allowed, as a condition of pre-deposit, to deposit half of this amount and the balance amount within two weeks of the decision of the appeal. Counsel for the respondent states that he has no objection to the aforementioned arrangement. In view of the statement made by counsel for the parties, the order dated 27-4-2013 is modified in the following terms:-
(i) the petitioner shall deposit, within a period of 15 days from today, half the amount of Rs. 15,76,805/- with the department; (ii) as regards the balance amount, the petitioner shall file an affidavit before the appellate authority undertaking to pay the balance amount within 15 days of decision of the appeal; (iii) in case the petitioner does not abide by the aforesaid conditions, present writ petition shall be deemed to have been dismissed.
The writ petition is disposed of with the aforementioned modifications in the impugned order.