PRAKASH CHAND,REWARI vs. ITO, REWARI

However, at the time of hearing, no one was present on behalf of the assessee. The appeal was passed over thrice. In the fourth round, an adjournment petition stated to have been faxed was placed on record stating that the counsel was suffering from Chikungunya. It was noticed that neither the application mentions the name of the counsel nor is the name of the applicant mentioned in the application. Since no one was present in support of the adjournment and considering the fact that the defects pointed out by the Registry on 10.05.2016 till date remained not cured; and the fact that the appeal which came up for hearing on 22.09.2016 on which date the assessee moved an adjournment. In these circumstances, where the assessee still has not cured the defect till date the adjournment petition moved by an un-named person for an un-named counsel was rejected as it can be safely presumed that the assessee is not serious in pursuing the appeal filed. While so holding liberty is given to the assessee incase the assessee is serious in pursuing the present appeal to pray for a recall of this order on the undertaking that the defect shall be cured The said order was pronounced on the date of hearing itself in the open Court.