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Income Tax Appellate Tribunal, DELHI BENCH “D”: NEW DELHI
Before: SHRI PRASHANT MAHARISHI & SHRI K.N.CHARY
PER PRASHANT MAHARISHI, A. M.
This appeal is filed by the assessee against the order of the ld CIT(A)-I, New Delhi dated 10.01.2013 for the Assessment Year 2007-08 belatedly by 589 days. The information of delay was given to the assessee in the form of defect notice dated 24.04.2015. This case was fixed for hearing on 28.08.20149 after 4 ½ years, further, the assessee has filed letter of authority, however, no request for condonation of delay has been filed. Even at the time of hearing despite service of notice none remain present.
In view of the above facts as the appeal is inordinately delayed without any sufficient cause shown, same is dismissed for the above defect.
Accordingly, the appeal of the assessee is dismissed on the ground of delay. Order pronounced in the open court on 29/08/2019. - - (K.N.CHARY) ACCOUNTANT MEMBER Dated: 29/08/2019 A K Keot