SRINIVASA TRADING CO Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) THE first respondent being the appellate authority, by the order dated 24. 7. 2006 has directed the petitioner to pay another 25% of the disputed tax of Rs. 1,32,402/- and Rs. 77,998/- on or before 24. 08. 2006 and the balance 50% of the tax i. e. , Rs. 2,64,706/- and Rs. 1,55,993/- shall be paid by way of furnishing security on or before 24. 08. 2006.

(2.) THE learned counsel for the petitioner would submit that originally the petitioner has paid 25% of the disputed tax while the appeal was filed before the appellate authority at the time of moving the stay petition. Now, that the appellate authority has directed to pay another 25% of the disputed tax, the petitioner is prepared to pay, if sufficient time is given.

(3.) I have heard the learned counsel for the petitioner and the learned Government Advocate taking notice on behalf of the respondents.