Facts
The petitioner invoked Articles 226 and 227 of the Constitution to challenge the trial court’s order dated 17.09.2025 on I.A. No. 63, filed under Order XI Rule 14 read with Section 151 of the Code of Civil Procedure, 1908, in O.S. No. 531/2016.
Source reference: p. 12–13At the preliminary hearing, the petitioner’s counsel sought leave to withdraw the writ petition.
Source reference: p. 13Issues
Whether the petitioner should be permitted to withdraw the writ petition challenging the trial court’s order on I.A. No. 63.
Source reference: p. 13Law Applied
The petition invoked Articles 226 and 227 of the Constitution and challenged an order made in an application under Order XI Rule 14 read with Section 151 of the Code of Civil Procedure, 1908.
Source reference: p. 12–13The Court did not discuss or apply any substantive legal rule; it disposed of the petition on the petitioner’s request to withdraw.
Source reference: p. 13Reasoning
The Court recorded that the petitioner’s counsel sought leave to withdraw the petition.
Source reference: p. 13It accepted that submission and did not examine the merits of the challenge to the trial court’s order.
Source reference: p. 13Holding
The Court dismissed the writ petition as withdrawn.
No determination was made on the merits of the challenge to the order dated 17.09.2025.
Source reference: p. 13Acts & Sections Cited
1 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.
Code of Civil Procedure, 19081
Original Court PDF
SRI . B RAMASWAMYvsSRI. B. MOORTHY
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