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Judgment
Honourable Mr. Justice M. Jaichandren
Heard the learned counsel appearing for the petitioner and the learned Government Advocate for taxes, appearing on behalf of the respondents.
By consent of both the parties, the writ petition is taken up for final hearing and disposal.
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 13.9.2012, made in S.P. No. 68 of 2012, in A.P. (CST) No. 39 of 2012, is modified, permitting the
petitioner to furnish a personal bond for the balance amount of tax of Rs. 6,13,777/-, instead of furnishing a bank guarantee for the said amount.
The learned Government Advocate taxes appearing on behalf of the respondents has no objection for this Court passing such an order. 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 13.9.2012, made in S.P. No. 68 of 2012, in A.P. (CST) No. 39 of 2012, is modified, permitting the petitioner to furnish a
personal bond for the balance amount of tax of Rs. 6,13,777/-, instead of furnishing a bank guarantee for the said amount, within a period of two
weeks from today.
The writ petition is ordered accordingly. No costs. Consequently, connected miscellaneous petition is closed.