CREDAI WESTERN UNITY PROMOTERS,NOIDA vs. ITO, WARD- 1(2), GHAZIABAD
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Income Tax Appellate Tribunal, DELHI BENCHES “SMC” : DELHI
Before: SHRI BHAVNESH SAINI
For Assessee : -None- For Revenue : Shri S.L. Anuragi, Sr. D.R. Date of Hearing : 25.02.2019 Date of Pronouncement : 25.02.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A), Ghaziabad, Dated 01.03.2017, for the A.Y. 2013-2014.
On the last date of hearing, the appeal was adjourned on the request of the Learned Counsel for the Assessee. However, on the date fixed for hearing, none appeared on behalf of the assessee. It, therefore, appears that assessee is no more interested in prosecuting the appeal. Therefore, the appeal of the assessee is liable to be dismissed as un-admitted.
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