SHRI GURJEET SINGH CHADHA,MORADABAD vs. DCIT, NEW DELHI

Assessee by : None Respondent by: Sh. Ravinder Mani, Sr. DR Date of Hearing 10/05/2016 Date of pronouncement 11/05/2016 O R D E R PER PRASHANT MAHARISHI, A. M. These are the appeals filed by the assessee against the order of ld CIT(A)-30, 1. New Delhi for the Assessment Years 2006-07 to 2008-09. Today, i.e. on 10.05.2016 when the cases were called on board, none 2. appeared on behalf of the assessee nor any request for adjournment has been filed before the Tribunal. It seems that the assessee is not interested in prosecuting the appeal; hence, the appeal filed by the assessee is liable to be un-admitted and dismissed for non-prosecution. In our above view, we find support from the following decisions:- (i). In the case of CIT Vs. B.N. Bhattachargee & Another 118 ITR 461 (relevant pages 477 & 478) wherein their Lordships have held that “The appeal does not mean merely filing of appeal but effectively pursuing it.” (ii). In the case of Estate of Late Tukoji Rao Holker Vs. CWT 223 ITR 480 (MP) while dismissing the reference made at the instance of assessee in default made following observations in their order: “if the party at whose instance the reference is made, fails to appear at the hearing, or fails in taking steps for preparation of the paper