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

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. 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. 3. On the other hand, ld. DR of the Revenue did not have any objection of withdrawing the appeals. 4. In view of the above, we permit withdrawal of the appeals. Hence, the appeals filed by the assessee are dismissed as withdrawn