ICICI BANK LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable immediately at the request and with the consent of the learned counsel for the parties.

(3.) By this petition under Article 226 of the Constitution of India, the Petitioner has sought a writ of mandamus against the respondents for a refund of Rs.333.08 crore being deposit made 'under protest' for the period April 2007 to June 2017 with respect to the Service Tax Liability on 'Interchange Fees.' The petitioner further seeks a writ of mandamus directing the respondents to process the refund applications filed for refund of the said amount of Rs.333.08 crore and seeks quashing of show cause notice dtd. 11/5/2015 issued by the respondents seeking to recover the service tax amounting to Rs.82.26 crore on the interchange fees and why the said demand should not be adjusted against amount paid 'under protest.' Brief facts :-