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Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI
Before: SHRI SHAMIM YAHYA & SHRI ANUBHAV SHARMA
O R D E R PER ANUBHAV SHARMA, J. M.:
1. 1. Heard and perused the record.
2. The assessee has preferred this appeal against the impugned order dated 19.11.2018 in Appeal No. 533/17-18 for Assessment Year 2014-15 passed by ld CIT(A)-33, New Delhi wherein, the assessee/ appellant was not represented.
3. None appeared for the assessee on 24.11.2022 at the time of hearing while notices have been repeatedly issued.
4. The ld DR submitted that the assessee is persistently non- cooperating.
5. Considering the fact that the ld CIT(A) had observed that there was no compliance while the assessee in the grounds raised has submitted that adjournment sought was arbitrarily declined. The ends of justice will be served by giving an opportunity to the assessee to contest on merits. The impugned order is accordingly set Page | 1