01Facts
The appeals challenged different parts of an order dated 17 March 2026 passed by the Commercial Court in COM.A.A. No. 488/2025.
p. 3The appellants in COMAP No. 212/2026 sought to set aside certain interim reliefs granted by the Commercial Court; the appellant in COMAP No. 236/2026 challenged, among other things, the rejection or partial allowance of applications and sought additional protection concerning profits and the assets and financial affairs of the respondent LLP.
pp. 3, 5–6At the High Court hearing, counsel for the appellants filed a memo dated 4 November 2026 seeking permission to withdraw the appeals.
p. 602Issues
i.Whether the appellants should be permitted to withdraw the appeals.
p. 6ii.Whether any substantive challenge to the Commercial Court’s order required determination after the withdrawal memo was filed.
p. 603Law Applied
Section 13(1A) of the Commercial Courts Act, 2015, was cited as the basis for filing the appeals.
p. 3, 5However, the High Court did not discuss or apply that provision, or any substantive legal doctrine. It recorded the withdrawal memo and disposed of the appeals in accordance with it.
p. 7Provisions in the judgment · 1 · Linked ones open on LawLens
Commercial Courts Act, 2015 Section 13
04Reasoning
The Court noted that counsel had filed a memo seeking withdrawal and placed it on record.
p. 6It gave no substantive consideration to the grounds of either appeal or the relief sought; the withdrawal therefore left no merits issue for decision.
pp. 6–705Holding
The Court permitted withdrawal.
p. 7The Court dismissed both appeals as withdrawn in terms of the memo.
p. 7Original Court PDF
MR. ISMAI SHARIFF MOHAMMEDvsMR. SATISH P CHANDRA
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