M/S. R. S. SOFTWARE (INDIA) LIMITED,KOLKATA vs. ACIT, CIRCLE - 2(2), KOLKATA, KOLKATA

At the outset itself, it has been brought to our notice that this is an ex parte order passed by the Ld. CIT(A). Before us, the Ld. AR contended that on the date when the matter was fixed the Ld. AR of the assessee was sick and could not attend on that date, therefore, the Ld. CIT(A) passed the ex parte order. We note that the case was initially fixed for hearing on 04.06.2018 and on that date case was adjourned at the request of the assessee for 12.06.2018 and on that date also the case was adjourned at the request of the assessee for 21.06.2018. So, only two opportunities were granted to the assessee and taking note that none appeared on 21.06.2018, the Ld. CIT(A) passed the ex parte order on 22.06.2018. It was brought to our notice that the Ld. AR of the assessee fell sick and was, therefore, could not attend the hearing. Since there is a reasonable cause for the Ld. AR of the assessee not to appear before the Ld. CIT(A), for the interest of justice and fair play, we

In the result, the appeal of assessee is allowed for statistical purposes.