FOMRA AND CO Vs. ASSISTANT COMMISSIONER CT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader, appearing on behalf of the respondents.

(2.) BY consent of both the parties, the writ petition is taken up for final hearing and disposal.

(3.) 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 16.12.2010, made in the stay application filed by the petitioner, on 30.11.2010, in S.P.No.23/10 in VAT A.P.No.42/10 (2007-08), is modified, permitting one of the partners of the petitioner firm to furnish a personal bond for the amount of Rs.15,76,376/-, levied as penalty, instead of furnishing security for the said amount, within a period of two weeks from today. The writ petition is ordered accordingly. No costs.