AFFIDAVIT FOR CONDONATION OF DELAY IN FILING APPEAL BEFORE THE INCOME TAX APPELLATE TRIBUNAL.
Before the Income Tax Appellate Tribunal at _______________
In the matter of _____________Limited/Private Limited,
Assessment Year ___________
Affidavit of Mr./Ms. _____________aged____ years, Director of_________ Limited/Private Limited.
That I the above named deponent, am well conversant with the facts deposed to below.
1. That the appeal filed by the Assessee Company before the Dy. Commissioner (Appeals) was disposed of by order dated___________ passed by Dy. Commissioner (Appeals) ________________.
2. That the time for filing of the appeal before the Tribunal was to expire on _______.
3. That the Attorney/Advocate of the Assessee company Mr.__________ was coming to the office of the Tribunal to file Memorandum of appeal duly signed by the Managing Director of the Company on__________ by taxi bearing no. _____ and that due to big procession on the occasion of _____________________ and consequent traffic blockage on the way, he could not reach the Tribunal Office in time and therefore appeal could not be filed.
4. That the memo of Appeal has been filed on ________ in the Office of the Tribunal.
DEPONENT
Signed at _____________ this ___day of ____,
VERIFICATION
I, ________the above named deponent do hereby verify on oath that the contents of the affidavit above are true to my personal knowledge and nothing material has been concealed or falsely stated. Verified at ______this _____day of ______
DEPONENT
