GEETIKA JAIN Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Geetika Jain has filed the present writ petition for the following reliefs:-

(2.) The petitioner has placed reliance upon the order dated 8th May, 2017 passed in W.P. (C) No.3732/2017, Poonam Jain Vs. Union of India & Ors. and W.P. (C) No. 3749/2017, Surendra Kumar Jain Vs. Union of India & Ors., wherein a Division Bench of this Court after referring to Article 26(2) of the OECD Model Convention had directed the respondents authorities to supply copies of the documents referred to and relied upon in the show cause notice to the petitioners therein including copy of statements made by the petitioners and copy of statement of bank accounts.

(3.) In view of the said order, we had directed the counsel for the respondent-Revenue to obtain instruction, whether the relied upon documents had been furnished to the petitioner.