RAMESH KUMAR CHAUDHARY HUF,VARANASI vs. PCIT, VARANASI

This appeal, filed by assessee, being arising out of revisionary order dated 26.2.2019 passed by learned Pr. Commissioner of Income Tax, Varanasi (hereinafter called "the PCIT"), for assessment year 2009- 10. We have heard both the partiesin Open Court through physical hearing mode.

At the outset, ld. Counsel for the assessee, Shri Ashish Jindal, CA made statement before the Bench that this is an appeal arising out ofrevisionary order dated 26.02.2019 passed by ld. PCIT, Varanasi u/s. 263 of the Income-tax Act,1961. It was stated by ld. Counsel for the assessee before the Bench that the AO passed consequential assessment order u/s. 143(3) r.w.s. 263 of the 1961 Act,in pursuance of direction issued by ld. PCIT , vide revisionary order dated 26.02.2019 u/s. 263 of the Act. It was statedby ld. Counsel for the assessee Mr. Ashish Jindal, CA before the Bench that the assessee has availed VSVS to settle the dispute with the Department against aforesaid consequential assessment order passed by the AO in pursuance to revisionary order passed by ld. Pr. CIT 1 ITA No.71/Vns/2019 Assessment Year: 2009-10 Ramesh Kumar Chaudhary HUF u/s 263 of the 1961 Act, and now even Form-5 vide Acknowledge No.756607301291021 dated 29.10.2021 has been issued by Competent Authority . The Ld. Counsel for the assesseenamely Mr. Ashish Jindal, CA has also produced before the Bench Form-5 along with covering letter (placed on record in file), which are reproduced hereunder:

Thus, ld. Counsel for the assessee, Shri Ashish Jindal, CA prayed before the Bench that this appeal which has arisen from the revisionary order passed by ld. Pr. CIT u/s 263 has become infructuous, in view of the aforesaid statements made before the Bench and documents filed before the Bench.