FIRST LEASING COMPANY OF INDIA LTD Vs. ASSISTANT COMMISSIONER (CT) FORMERLY COMMERCIAL TAX OFFICER AND ORS

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.) 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 11.4.2011, made in S.P. No. 6/2011in A.P. No. 4/2011, is modified, permitting the Petitioner to furnish a personal bond, in respect of the balance of tax and penalty amount of Rs. 1,80,18,885/-, instead of furnishing security, by way of a bank guarantee for the said amount.