KIC FOOD PRODUCTS PVT LTD,DELHI vs. ITO WARD 61(1), DELHI

(Assessment Year: 2019-20) KIC Food Products Pvt. Ltd., vs. ITO, Ward 61 (1), 29, Hanuman Road, Delhi. Connaught Place, New Delhi – 110 001. (PAN : AAACK1443J) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Rohit Jain, Advocate Shri Jitendra Bhati, CA REVENUE BY : Shri Om Prakash, Sr. DR Date of Hearing : 28.10.2025 Date of Order : 28.10.2025 O R D E R PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. These appeals preferred by the assessees are directed against the order of ld. Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi dated 11.09.2024 for the Assessment Years 2019- 20 & 2020-21.

& 5263/DEL/2024 2. At the time of hearing, ld. AR of the assessee submitted that the aforesaid appeals were filed against the order dated 11.09.2024 passed by the ld. CIT (A) u/s 154 read with section 250 of the Income-tax Act, 1961 (for short ‘the Act’). He submitted that subsequently, the Assessing Officer has passed an order giving effect to the ld. CIT(A)’s order dat4ed 12.05.2022 u/s 250 of the Act. Accordingly, he submitted that the relief sought by the assessee has been granted by the Assessing Officer while passing the appeal effect order, therefore, the present appeals have become infructuous. Accordingly, he pleaded that the assessee may be allowed to withdraw the present appeals.