K. Ravichandrabaabu, J. - (1.) Heard Mr.Inbarajan, learned counsel appearing for the petitioner and Mr.S.Kanmani Annamalai, learned Additional Government Pleader (Tax), appearing for the respondents.
(2.) The petitioner is aggrieved against the order of the second respondent dated 09.03.2017 only insofar as it relates to the direction to furnish bank guarantee for the balance of tax of Rs.11,28,25,520/- (Rupees eleven crores twenty eight lakhs twenty five thousand five hundred and twenty only).
(3.) The learned counsel for the petitioner submitted that the petitioner has already paid 50% of the tax liability and therefore, the petitioner may be permitted to furnish personal bond instead of the bank guarantee, as directed by the second respondent in the impugned proceedings.;