Civil revision petitions dismissed as withdrawn after parties reported settlement.

The petitioner filed three civil revision petitions under Section 115 of the Code of Civil Procedure, 1908, challenging orders rejecting applications under Order VII Rule 11(d) CPC for rejection of the plaints in three separate suits.

The petitioner’s counsel filed memos stating that the parties had settled and sought permission to withdraw the revision petitions.

1. Whether the petitioner should be permitted to withdraw the three civil revision petitions following settlement between the parties.

2. Whether any pending interlocutory applications should remain for consideration after withdrawal of the petitions.

Section 115 CPC was invoked as the jurisdictional basis for the revision petitions, and Order VII Rule 11(d) CPC was the provision under which the underlying applications for rejection of the plaints had been made.

The Court did not decide the merits of those applications or articulate a substantive rule concerning either provision. It acted on the petitioner’s request to withdraw the petitions following settlement and directed that any pending applications stand closed.

The Court recorded the filed memos stating that the parties had settled and that the petitioner sought permission to withdraw the revision petitions.

It took the memos on record and, without examining the challenged orders or the merits of the Order VII Rule 11(d) applications, dismissed the petitions as withdrawn.

Any pending interlocutory applications were ordered to stand closed.