1. This appeal by the assessee is preferred against the order of the CIT(A)-12, New Delhi dated 15.12.2017 pertaining to A.Y. 2014-15.
2. The assessee is aggrieved by the addition of Rs.4848889/-being addition on account of bogus net LTCG. The assessee has also challenged the validity of the order passed by the CIT(A).
3. Our record show that this appeal was listed for hearing on 16.12.2021 and thereafter on each date of hearing none appeared on behalf of the assessee inspite of several notices.
4. on 18.01.2024 the bench pointed out some serious defects and allowed the assessee an opportunity to rectify the same neither the defects have been rectified nor the assessee has complied with the notices, therefore, we are left with no choice but to dismiss the appeal.
5. Order pronounced in the open court on 01.04.2024.
