Writ Petition Withdrawn With Liberty to Prefer an Appeal

The petitioners invoked Article 227 of the Constitution seeking to quash an order dated 6 October 2026 on I.A. No. 1 in O.S. No. 7469/2026, passed by the XXII Additional City Civil and Sessions Judge, Bengaluru.

At the preliminary hearing, counsel for respondent No. 4, appearing on caveat, raised a preliminary objection to the writ petition’s maintainability. The petitioners sought leave to withdraw the petition and pursue an appeal.

The petition invoked the High Court’s supervisory jurisdiction under Article 227 of the Constitution.

The order does not set out or apply any substantive statutory test, precedent, or legal doctrine; it records the petitioners’ request to withdraw and pursue an appeal and grants liberty in the terms stated.

The Court did not determine the respondent’s preliminary objection to maintainability or examine the merits of the challenge to the trial court’s order. Instead, it acted on the petitioners’ request to withdraw the petition and pursue an appeal.

In view of the urgency pleaded, it permitted the petitioners to prefer an appeal using photocopies of relevant documents, subject to filing appropriate applications; it also directed that any request for return of certified copies be considered by the Registry in accordance with law.

The Registry was directed to consider, in accordance with law, any request for return of the certified copies placed on record in the writ petition.

The Court made no ruling on the maintainability objection or the merits of the impugned order.