Civil revision petitions dismissed as withdrawn at the petitioners’ request.

The petitioners filed civil revision petitions under Article 227 of the Constitution challenging docket orders dated 1 December 2022 in various E.A. SR applications in E.P. No. 451 of 2022, arising from R.C.O.P. No. 682 of 2018, before the XI Judge, Court of Small Causes, Chennai.

At the hearing, petitioners’ counsel sought permission to withdraw the petitions and endorsed that request in the case bundle.

Whether the petitioners’ challenges to the docket orders should be adjudicated on their merits after they sought permission to withdraw the revision petitions.

The petitions invoked the High Court’s supervisory jurisdiction under Article 227 of the Constitution.

The order identifies no substantive legal rule or precedent governing the challenged docket orders; the petitions were disposed of on the petitioners’ request to withdraw them.

The Court recorded counsel’s request and endorsement seeking withdrawal.

In light of that request, it did not examine the legality of the docket orders or decide the merits of the underlying execution proceedings.

The Court made no order as to costs, and closed the connected miscellaneous petitions.