LALITA AGGARWAL Vs. PRINCIPAL COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks a direction to the respondents to modify the attachment of the bank account of the petitioner and to permit withdrawal of the amounts deposited as pension in the State Bank of India and HDFC Bank accounts and further seeks quashing of blanket attachment order dated 11.02.2020, whereby the pension accounts have been attached.

(3.) Issue notice. Mr. Ruchir Bhatia, Advocate accepts notice on behalf of respondent No.1. Mr. Jayant Bhatt, Advocate accepts notice on behalf of respondent No.2. Mr. Sulabh Kumar, Manager, HDFC Bank accepts notice on behalf of respondent No.3.