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Judgment
PER VIMAL KUMAR, JM:
The appeal filed by the assessee is against final assessment order dated 29.09.2017 of the Ld. Assessing Officer/ Asstt. Commissioner of Income Tax, Central Circle-17, New Delhi [hereinafter referred to as “the AO”] under section 144C r.w.s. 153A & 143(3) of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) for A.Y. 2009-10.
At the time of hearing, none appeared on behalf of the assessee on 20.03.2025, 09.07.2025, 11.08.2025, 25.08.2025, 10.12.2025, 02.04.2026, 14.05.2026 and 13.07.2026.
Ld. Departmental Representative submitted copy of e-mail dated 25.05.2025 inter alia mentioning as under:
“The NCLT passed an order on 04.10.2024 in the case of national Asset Reconstruction Company vs. Meterene Ltd. vide no. IA-37/2024 in CP-639(PB)/2018 regarding State Bank of India v. Metenere Limited to NARCL & Ors. V. Metenere Limited. Orissa Metaliks Private Limited had taken over the aforementioned company. This order is available on the website of NCLT https://ibbi.gov.in. Till date case No. IA(B.C)-3621/2025 in respect of Orissa Metaliks Private Limited vs. M/s. metenere Limited Mr. Surendra Raj Gang Chairperson-Moitoring Committee and case no. IA(B.C)-251/2025 in respect of teneron limited vs. Monitoring Committee Metenere Limited are pending before the NCLT, Delhi.”
From examination of record in light of above submissions specially NCLT order dated 04.10.2024, it is evident that Orissa Metaliks Private Limited has taken over appellant/assessee company. Therefore, the present appeal filed by the appellant/assessee which has lost its legal identity after being taken over is not maintainable and deserves dismissal.
In the result, the appeal filed by the appellant/assessee is dismissed.