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Income Tax Appellate Tribunal, DELHI BENCH: ‘G’ NEW DELHI
Before: SHRI L. P. SAHU & SMT SUCHITRA KAMBLE
PER SUCHITRA KAMBLE, JM
This appeal is filed by the Assessee against the order dated 29/10/2013 passed by CIT(A) XII, New Delhi for Assessment Year 2010-11. Despite sending notice of hearing sufficiently in advance, neither assessee attended nor any application for adjournment has been received. It is thus inferred that the assessee is not interested to prosecute this appeal.
Having regard to Rule 19(2) of Income Tax Appellate Tribunal Rules and following various decisions of Delhi Bench of the Tribunal including that of Multiplan India Ltd. [38 ITD 320 (Delhi)] and Hon’ble Madhya Pradesh High Court’s decision in case of Estate of Late Tukojirao Holkar Vs. CWT [223 ITR 480 (MP)], this appeal is treated as un-admitted and dismissed.
In result, the appeal of the assessee stands dismissed for non prosecution.
Order pronounced in the Open Court on 19th May, 2016.