VEDANTA LTD. Vs. ASST. COMMISSIONER OF INCOME

JUDGEMENT

(1.) Heard Mr. Balbir Singh, learned Senior Advocate appearing for the Petitioners and Ms Susan Linhares, learned Counsel appearing for the Respondents.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondents, waives service.

(3.) The above Petition filed under Article 226 and 227 of the Constitution of India, inter alia, prays to quash and set aside the impugned notice dated 13.01.2017 issued to the ICICI Bank under Section 226 (3) of the Income Tax Act.