KAPUR,J. - (1.) The No. B.P.Q. 9803 has been released in favour of the petitioner and certain conditions have been imposed. One of the condition is that the petitioner has to furnish surety and supurdginama in the sum of Rs. 14,00,000/-. The petitioner is aggrieved of this condition claiming that the same is Onerous. No doubt that the petitioner is a registered Private Ltd. Company having its registered office at Calcutta and the special Power of attorney is also residing in Ghajiabad district but the condition is onerous so as to ask for the party to furnish the same. In these circumstances the amount of surety bond and the superdiginama is reduced to a sum of Rs. 3,00,000/- (Rupees Three lac only) and the other conditions imposed by the M.J.M. Mahuwa are maintained.;