Karnataka High Court
Civil Procedure and EvidenceCivil Law

Civil revision petitions dismissed as withdrawn after parties reported settlement.

SRI B M CHAMPAKADHAMA vs SRI MOHAMMED RIZWAN USMAN

Karnataka High CourtJUDGMENT: September 30, 20261 MIN READSOURCE JUDGMENT
Civil revision petitions dismissed as withdrawn after parties reported settlement.. SRI B M CHAMPAKADHAMA vs SRI MOHAMMED RIZWAN USMAN. Karnataka High Court. LawLens
THE ORIGINAL LAWLENS SUMMARY
01

Facts

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.

Source reference: pp. 1–8

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

Source reference: no citation
02

Issues

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

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

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03

Law Applied

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.

Source reference: pp. 1–8

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.

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04

Reasoning

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

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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examining the challenged orders or the merits of the Order VII Rule 11(d) applications, dismissed the petitions as withdrawn.

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05

Holding

The Court dismissed Civil Revision Petitions Nos. 65, 66 and 67 of 2024 as withdrawn.

Any pending interlocutory applications were ordered to stand closed.

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06

Acts & Sections Cited

2 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.

Code of Civil Procedure, 19082

Karnataka High Court

Original Court PDF

SRI B M CHAMPAKADHAMAvsSRI MOHAMMED RIZWAN USMAN

Karnataka High Court · September 30, 2026

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