SESA RESOURCES LTD. Vs. ASSTT. COMMISSIONER OF INCOME

JUDGEMENT

(1.) Heard Mr. Balbir Singh, learned Senior Counsel appearing for the petitioner and Ms. S. Linhares, learned Junior Standing Counsel appearing for the respondents

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

(3.) The petitioner, inter alia, prays to quash and set aside the notices dated 16th January, 2017 and 17th January, 2017 issued to State of India, ICICI Bank Ltd., and HDFC Bank, under Section 226(3) of the Income-tax Act, 1961 and all proceedings initiated in pursuance thereto.