TRIDENT INTERWOOD P LIMITED Vs. APPELLATE ASSISTANT COMMISSIONER

JUDGEMENT

(1.) THIS writ petition is filed for the issuance of a Writ of Certiorarified Mandamus to call for the records of the respondent in S. P. No. 77/2007 in A. P. No. 119/07, quash the impugned order, dated 10. 8. 07 in so far as it relates to the condition of furnish sufficient security in the form of bank guarantee and further direct the respondent to grant an absolute stay for the balance of the collection of tax and penalty without insisting upon any condition regarding the payment of the tax and furnishing of security in form of immovable property or bank guarantee pending the disposal of the appeal.

(2.) MR. J. GANESAN, learned Government Advocate, takes notice on behalf of the respondent.

(3.) WITH the consent of the learned counsels appearing on either side, the writ petition itself is taken up for final disposal.