Affidavit
for Condo Nation of Delay in Filing an Appeal
BEFORE
THE _____________________________________________________________
In
the matter of XYZ for the Assessment Year _________
Affidavit
of Mr. A aged ___ years s/o Mr. B R/o ___________________.
1. The Deponent Mr. A is
the proprietor of the firm above named and hence is fully conversant of the
facts deposed below:
2. That the deponent
received assessment order on ___________.
3. That appeal was to be
filed by _________.
4. That deponent was
unwell on ___________ and was under the treatment of Dr. X. who advised him
complete rest up to __________.
5. That the deponent
filed the appeal on ________ along-with medical certificate.
6. That in this way
there is a delay of only 5 days for which an application under Section 5 of the
Limitation Act has been filed along-with memorandum of appeal.
7. That delay in filing
the appeal is because of illness of the deponent for which deponent cannot be
held responsible.
Applicant
VERIFICATION
I,
A, the above named deponent do hereby verify that the contents of this
memorandum of appeal from paras 1 to 7 are true to the best of my knowledge and
belief.
Dated...................
Place....................
