Income Tax Appellate Tribunal - Delhi
Korpe Precision Scales Private Ltd., ... vs Acit, Haridwar on 16 December, 2016
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'SMC-3' NEW DELHI
BEFORE SMT DIVA SINGH, JUDICIAL MEMBER
I.T.A .No.-3716/Del/2014
(ASSESSMENT YEAR-2009-10)
Korpe Precision Scales Pvt.Ltd., Vs ACIT,
C/o-Pranay Seth, 61, PNB Enclave, Circle-Haridwar,
Shimla road, Dehradun-248001. Haridwar.
PAN-AADCK3212E
(APPELLANT) (RESPONDENT)
Assessee by None
Revenue by Sh.Rajesh Kumar, Sr.DR
Date of Hearing 10.10.2016
Date of Pronouncement 16.12.2016
ORDER
The present appeal has been filed by the assessee assailing the correctness of the order dated 24.04.2014 of the CIT(A)-I, Dehradun pertaining to 2009-10 AY on various grounds.
2. However at the time of hearing, no one was present on behalf of the assessee. The appeal was passed over twice. Even in the third round, the position remained the same. The appeal was listed for hearing today as per the direction dated 16.08.2016 on which date the assessee was represented. Despite that no one has been present. It is further seen that the defect pointed out by the Registry in regard to Appeal fee on 01.07.2015 has still not been cured till date. In these circumstances where despite sufficient opportunity the assessee still not caring to cure the defect, it can be safely presumed that the assessee is not serious in pursuing the appeal filed. Accordingly, in the absence of any reasons given, it is considered appropriate to dismiss the appeal in limine as the appeal filed is defective. Liberty is given to the assessee to pray for recall of this order and listing of the assessee's appeal for hearing a decision on merit if the assessee takes appropriate steps to cure the defect. In such an eventually the Co-ordinate Bench considering the request if so moved on the basis of material on record may consider to recall this order. The said order was pronounced on the date of hearing itself in the open Court.
3. In the result, the appeal of the assessee is dismissed in limine.
The order is pronounced in the open court on 16th of December, 2016.
Sd/-
(DIVA SINGH) JUDICIAL MEMBER *Amit Kumar* I.T.A .No.-3716/Del/2014 Korpe Precision Scales Pvt. Ltd. vs ACIT Page 2 of 2 Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI I.T.A .No.-3716/Del/2014 Korpe Precision Scales Pvt. Ltd. vs ACIT