The Court dismissed the writ petitions as withdrawn on the petitioners’ request.

The connected petitions concerned orders in Com. O.S. No. 540/2025 before the LXXXV Additional City Civil and Sessions Judge (Commercial Court), Bengaluru.

In W.P. No. 25877/2025, Viswas Textile Processors Private Limited challenged the order dated 5 August 2025 on I.A. No. 2.

In W.P. Nos. 18366/2026 and 14587/2026, Royal Exports and its partners challenged orders dated 9 April 2026 concerning I.A. Nos. 13 and 14.

At the preliminary hearing, counsel for the petitioners sought permission to withdraw the petitions by memo.

1. Whether the petitioners’ request to withdraw the connected writ petitions should be accepted.

2. Whether any issue concerning the merits of the challenged Commercial Court orders required determination after the withdrawal request.

Article 227 of the Constitution was invoked in W.P. Nos. 18366/2026 and 25877/2025, and Articles 226 and 227 were invoked in W.P. No. 14587/2026.

The Court did not set out or apply any substantive statutory rule or precedent; it disposed of the petitions on the basis of the petitioners’ memo seeking withdrawal.

The Court recorded that the petitioners’ counsel had filed a memo seeking permission to withdraw the petitions and took the memo on record.

As withdrawal was sought, the Court did not examine the grounds challenging the Commercial Court’s orders or decide the merits of those challenges.

The challenged Commercial Court orders were not adjudicated on their merits in these proceedings.