HINDUSTAN INCORPORATION Vs. APPELLATE DEPUTY COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate, 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 counsels appearing on behalf of the petitioner, as well as the respondents, the order of the first respondent, dated 8.2.2012, made in S.P.No.55/2011 in A.P.VAT.No.39/2011, is modified, permitting the authorised representative of the petitioner firm to furnish a personal bond for the balance amount of entire tax and penalty of Rs.27,074/-, instead of furnishing security 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 2012 is closed.