Yalamanchili Software Exports Ltd., (formerly Yalamanchili Consultancy Services (P) Ltd.) vs The Assistant Commissioner (CT) Anna Salai-III Assessment Circle, Chennai-600006 and The Appellate Deputy Commissioner, (CT):IV:(FAC), Chennai-600108

Honourable Mr. Justice M. Jaichandren

Heard the learned counsel appearing for the petitioner and the learned Government Advocate for taxes, 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 7.12.2011 made in S.P. No. 47/2011 in A.P. No. 35/2011, is modified, permitting the petitioner to furnish

a personal bond for the balance amount of taxes and the penalty of Rs. 26,93,476/-, instead of furnishing security for the said amounts.

The learned Government Advocate taxes 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 counsel appearing on behalf of the petitioner, as well as the respondents, the order of the

second respondent, dated 7.12.2011, made in S.P. No. 47/2011 in A.P. No. 35/2011, is modified, permitting the authorised representative of the

petitioner firm to furnish a personal bond for the balance amount of tax and the penalty of Rs. 26,93,476/-, instead of furnishing security for the

said amounts, within a period of two weeks from today. The writ petition is ordered accordingly. No costs. Consequently, connected M.P. No. 1

of 2011 is closed.