01Facts
The petitioner filed six writ petitions under Article 226 of the Constitution read with Section 482 of the Code of Criminal Procedure, seeking to set aside orders dated 20 November 2019 directing payment of interim compensation in separate prosecutions under Section 138 of the Negotiable Instruments Act.
pp. 2–7At the hearing, petitioner’s counsel filed a memo seeking leave to withdraw the petitions while reserving the right to urge the grounds at the appropriate stage in the proceedings below.
p. 802Issues
i.Whether the petitioner should be permitted to withdraw the six petitions while reserving the grounds for the appropriate stage in the proceedings below.
p. 803Law Applied
The petitions invoked Article 226 of the Constitution and Section 482 of the Code of Criminal Procedure, challenging interim-compensation orders in proceedings under Section 138 of the Negotiable Instruments Act.
pp. 2–7The Court did not address or apply any substantive legal rule concerning those provisions; it dealt only with the request to withdraw the petitions.
p. 8Provisions in the judgment · 2 · Linked ones open on LawLens
Code of Criminal Procedure, 1973 Section 482
Negotiable Instruments Act, 1881 Section 138
04Reasoning
The petitioner’s counsel expressly sought leave to withdraw the petitions and stated that the grounds could be urged at the appropriate stage in the proceedings below.
p. 8The Court placed the memo on record and allowed the withdrawal, without examining the challenged interim-compensation orders or deciding the merits of the petitions.
p. 805Holding
The Court accepted the withdrawal memo and dismissed all six petitions as withdrawn.
p. 8No ruling was made on the merits of the challenges to the interim-compensation orders.
p. 8Original Court PDF
MANOJ K VERMA @ MANOJ KARTHIKEYANvsM/S DIVYA INFRA PROPERTIES PVT LTD
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