Income Tax Appellate Tribunal - Delhi
M/S Unison Hotels Pvt. Ltd.,, New Delhi vs Dcit, New Delhi on 4 June, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES: BENCH "C" NEW DELHI
BEFORE SRI R.S.SYAL, VICE PRESIDENT
AND
SMT. BEENA A PILLAI, JUDICIAL MEMBER
ITA No.2501/Del/2016
A.Y. 2008-09
M/s Unison Hotels P Ltd. vs. DCIT, Circle 27(1)
Plot No.2, Vasant Kunj New Delhi
Phase II
Nelson Mandela Road
New Delhi 110 070
PAN: AAACU0455C
(Appellant) (Respondent)
Appellant by: None
Respondent by: Sh. S.L. Anuragi, Sr. D.R.
Date of hearing: 04.06.2018
Date of Pronouncement: 04th June, 2018
ORDER
PER BEENA A PILLAI, JUDICIAL MEMBER
The present appeal has been filed by the assessee against the order dated 23.02.2012 passed by Ld.CIT(A)-XXI, New Delhi for Assessment Year 2008-09.
2. Duri n g the cour se of hearin g to day i.e . o n 04 .06.2018, inspite of se rvice o f notice, no body w as pre se n t on behalf of the asse ssee no r any a djournme n t reque st re cei ve d. I t therefore, appe ars tha t the asse ssee is no t in tere sted to prose cu te the m atter.
3. The law aids those who are vigilant, not those who sleep upon their rights. This principle is embodied in well known dictum, "VIGILANTIBUS ET NON DORMIENTIBUS JURA SUB VENIUNT'. Considering the facts and keeping in view the provisions of rule 19(2) of the Income-tax Appellate ITA 2501/Del/2016, A.Y.2008-09 Unison Hotels P Ltd., New Delhi Tribunal Rules as were considered in the case of CIT vs. Multiplan India Ltd., (38 ITD 320)(Del), we treat this appeal as unadmitted.
4. Similar view has been taken by the Hon'ble Madhya Pradesh High Court in the case of Estate of Late Tukojirao Holkar vs. CWT (223 ITR 480) wherein it has been held as under:
"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 books so as to enable hearing of the reference, the court is not bound to answer the reference."
5. Similarly, Hon'ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495 returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee.
6. Their Lordships of Hon'ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the same.
7. So by respectfully following the view taken in the cases cited supra, we dismiss the appeal for non-prosecution.
Order pronounced in the Open Court on 04th June, 2018.
Sd/- Sd/-
(R.S.SYAL) (BEENA A PILLAI)
VICE PRESIDENT JUDICIAL MEMBER
Dt. 04th June, 2018
*mv
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ITA 2501/Del/2016, A.Y.2008-09
Unison Hotels P Ltd., New Delhi
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
- TRUE COPY -
By Order,
ASSISTANT REGISTRAR
ITAT Delhi Benches
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