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Income Tax Appellate Tribunal, ‘B ‘ BENCH, KOLKATA
Before: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi
This appeal filed by the Assessee is against the order of the Ld. Principal Commissioner of Income-tax, 11, Kolkata dated 02/12/2015 for the assessment year 2011-12.
On perusal of order sheets, it is noticed that the assessee sought adjournments from time to time in response to notices issued by this Tribunal for hearing. Even on such date (02-11-2017), when the matter called, we find no representation on behalf of assessee nor filed any application seeking adjournment. It appears that the assessee is not interested in prosecuting her case. In view of the above, following the decisions of the ITAT, Delhi Bench in the case of Multiplan India (P) Limited reported in 38 ITD 320(Del) and Hon’ble Madhya Pradesh High Court in the case of Estate of late Tukojirao Holkar Vs. CWT reported in (223 ITR 480(MP), we dismiss the appeal of the assessee in limine for want of prosecution.
In the result, the appeal filed by the Assessee is dismissed. Order Pronounced in the Open Court on 02-11-2017.