Debangsu Basak, J. - (1.) The petitioner assails an order dated March 29, 2016 passed under Section 127 of the Income Tax Act, 1961.
(2.) Learned Advocate for the petitioner submits that his client had acted as a broker of one of the companies in a group of companies. Another associate of a group of companies were investigated into by the Income Tax Department. The group for which the petitioner had acted as a broker is a part of the other larger group and there is no direct connection between the petitioner and the larger group against whom the investigation was being conducted by the revenue authorities. Moreover, the objections raised by the petitioner was not adequately considered. The impugned order does not contain reason.
(3.) The revenue is represented.;