Income Tax Appellate Tribunal - Ahmedabad
Sanjay Binodkumar Kejriwal, Surat vs Dy.Cit.,Circle-2,, Surat on 9 November, 2016
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ, अहमदाबाद ।
IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER आयकर अपील सं./ ITA.No.2577/Ahd/2013 नधा रण वष /Asstt. Year: 2007-2008 Shri Sanjay Binodkumar Kejriwala DCIT, Cir.2 Prop: Of M/s.Navin Prints Vs Surat. 810, Trade Centre Ring Road Surat.
PAN : AGMPK 2744 B
अपीलाथ!/ (Appellant) "#यथ!/ (Respondent)
Assessee by : None
Revenue by : Shri Mudit Nagpal, Sr.DR
ु वाई क तार ख/ Date
सन of Hearing : 08/11/2016
घोषणा क तार ख / Date of Pronouncement: 09/11/2016 आदे श/O RDER Assessee is appeal before the Tribunal against the order of ld.CIT(A)- II, Surat dated 12.9.2013 passed for the Asstt.Year 2007-08.
2. At the time of hearing none appeared on behalf of the assessee. Notice of hearing was sent through RPAD post, however, the same was returned by postal authority with remark "left". The assessee has not intimated the Registry about the change of his address, nor filed any application for adjournment of the case. Therefore, it is presumed that the assessee is not interested in pursuing with his appeal before the Tribunal, therefore, following order of the ITAT, Delhi Bench in the case of CIT Vs. Multiplan ITA No.2577/Ahd/2013 2 India Pvt. Ltd., 38 ITD 320 (Delhi), I dismiss the appeal of the assessee in limine for want of prosecution.
3. In the result, appeal of the assessee is dismissed. Order pronounced in the Court on 9th November, 2016 at Ahmedabad.
Sd-
(RAJPAL YADAV) JUDICIAL MEMBER