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[Cites 2, Cited by 2]

Income Tax Appellate Tribunal - Jaipur

Mrs. Sumitra Devi, Jhunjhunu vs Income Tax Officer, Ward-1, Jhunjhunu on 15 October, 2018

                       vk;dj vihyh; vf/kdj.k] t;iqj U;k;ihB] t;iqj
      IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR

      Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k
     BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM

                            vk;dj vihy la-@ITA No. 673/JP/2018
                          fu/kZkj.k o"kZ@Assessment Year : 2009-10.

Mrs. Sumitra Devi,                          cuke The Income Tax Officer,
C/o Morolia & co., CA                       Vs. Ward-1,
Morolia Mansion,                                 Jhunjhunu.
A-9, Station Road, Jhunjhunu.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. BMKPD 6137 J
vihykFkhZ@Appellant                              izR;FkhZ@Respondent

      fu/kZkfjrh dh vksj ls@ Assessee by :   None
      jktLo dh vksj ls@ Revenue by:          Shri J.C. Kulhari (JCIT)

                 lquokbZ dh rkjh[k@ Date of Hearing :   15.10.2018.
      ?kks"k.kk dh rkjh[k@ Date of Pronouncement :      15/10/2018.

                                        vkns'k@ ORDER

PER VIJAY PAL RAO, JM :

This appeal by the assessee is directed against the order dated 23RD March, 2018 of ld. CIT (A)-3, Jaipur for the assessment year 2009-10. None has appeared on behalf of the assessee when this appeal was called for hearing repeatedly. It transpires from the record that on the last date of hearing on 20th August, 2018 the assessee filed an application for adjournment and consequently the hearing of the matter was fixed for today i.e. 15.10.2018. A notice was also issued to the assessee through Registered A/D. Despite the fact that the assessee took adjournment on the last date of hearing and was also issued notice to the assessee, nobody has appeared on behalf of the assessee. Accordingly, we are satisfied that the assessee is not interested in prosecution of the present appeal. In these circumstances, 2 ITA No. 673/JP/2018 Mrs. Sumitra Devi, Jhunjhunu.

following the decision of Delhi Bench of ITAT in the case of CIT vs. Multiplan India (P) Ltd., (1991) 38 ITD 320 and also on the judgment of the Hon'ble M.P. High Court in the case of Estate of Late Tukhoji Rao Holkar vs. CWT (1997) 223 ITR 480 (MP), we dismiss the appeal of the assessee for want of prosecution.

2. In the result, appeal of the assessee is dismissed.

Order is pronounced in the open court on 15/10/2018.

              Sd/-                                                Sd/-
         (foØe flag ;kno)                                   (fot; iky jkWo ½
        (VIKRAM SINGH YADAV )                               (VIJAY PAL RAO)
ys[kk lnL;@Accountant Member                         U;kf;d lnL;@Judicial Member

Jaipur
Dated:-      15/10/2018.
Das/

vkns'k dh izfrfyfi vxzfs "kr@Copy of the order forwarded to:

1. The Appellant- Mrs. Sumitra Devi Jhunjhunu.
2. The Respondent - The ITO, Ward-1, Jhunjhunu.
3. The CIT(A).
4. The CIT,
5. The DR, ITAT, Jaipur
6. Guard File (ITA No. 673/JP/2018) vkns'kkuqlkj@ By order, lgk;d iathdkj@ Assistant. Registrar 3 ITA No. 673/JP/2018 Mrs. Sumitra Devi, Jhunjhunu.