DRIZZLE CONSTRUCTION P.LTD,NEW DELHI vs. ITO, WARD-7(4), NEW DELHI

O R D E R PER C. M. GARG, J. M.:

1. 1. These appeals have been filed by the assessee against the orders of the ld CIT(A)-3, New Delhi dated 20.01.2020 for AY 2015- 16.

2. When the appeals were called for hearing, neither the assessee nor any authorized representative or any adjournment applications have been filed. However, on perusal of the appeal record we find that these appeals can be adjudicated ex parte qua assessee after hearing the arguments of the ld Sr. DR.

3. The ld Sr. DR in all fairness, candidly agreed to the observations of the bench that the ld CIT(A) has passed first appellate order in absence of assessee on account of non-prosecution of appeals by passing a cryptic order without any specific adjudication of grounds raised by the assessee in Form No.

35. The ld CIT(A) should not have dismissed the appeal on non-prosecution Page | 1 therefore, the first appellate order in both the appeals are not sustainable and thus we set aside the same. Consequently, the appeals are restored to the file of the ld CIT(A) for fresh adjudication after allowing due opportunity of hearing to the assessee and without being influenced with the earlier first appellate orders. 4. In the result, the appeals are allowed for statistical purposes. Order pronounced in the open court on 30/06/2023.