Karnataka High Court
Civil Procedure and EvidenceAdministrative and Public Law

The Court dismissed the writ petitions as withdrawn on the petitioners’ request.

ROYAL EXPORTS vs VISWAS TEXTILE PROCESSORS PRIVATE LIMITED

Karnataka High CourtJUDGMENT: October 07, 20261 MIN READSOURCE JUDGMENT
The Court dismissed the writ petitions as withdrawn on the petitioners’ request.. ROYAL EXPORTS vs VISWAS TEXTILE PROCESSORS PRIVATE LIMITED. Karnataka High Court. LawLens
THE ORIGINAL LAWLENS SUMMARY
01

Facts

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

Source reference: pp. 3–6

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

Source reference: pp. 3–6

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.

Source reference: pp. 3–6

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

Source reference: p. 7
02

Issues

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

Source reference: p. 7

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

Source reference: p. 7
03

Law Applied

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.

Source reference: pp. 3, 5–6

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.

Source reference: p. 7
04

Reasoning

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

Source reference: p. 7

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

Source reference: p. 7
05

Holding

The Court accepted the withdrawal request and dismissed all three connected writ petitions as withdrawn.

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

Source reference: p. 7
Karnataka High Court

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ROYAL EXPORTSvsVISWAS TEXTILE PROCESSORS PRIVATE LIMITED

Karnataka High Court · October 07, 2026

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