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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.13822-13823 OF 2015       (Arising out of SLP(C)Nos.24387-24388 of 2015)

    M/S. JAGATJIT INDUSTRIES LIMITED       ... APPELLANT(S)                  VS.

    THE COMMERCIAL TAX OFFICER, HYDERABAD       & ORS.     ... RESPONDENT(S)

     J U D G M E N T

ANIL R. DAVE, J.

1. Heard the leaned counsel.

2. Leave granted.

3. Looking at the peculiar facts of the case that the  

appellant has already paid more than Rs.2 crores by way of  

service  tax,  in  our  opinion,  instead  of  asking  the  

petitioner to pay 1/3rd of the tax demanded towards VAT, the  

Managing Director of the Petitioner-Company shall give a  

personal  bond  that  in  the  event  of  the  authorities  

succeeding in the pending petition, the amount of tax shall  

be paid by the appellant.

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4. The  impugned  order  stands  modified  and  appeal  is  

allowed with the above modification.  There shall be no  

order as to costs.

5. Pending applications stand disposed of.

       ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 23rd November, 2015.

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