Citation Codes Equivalent Citations citation codes Case Number Petition(s) for Special Leave to Appeal (C) No(s). 15888/2018, [Arising out of impugned final judgment and order dated 23-02-2018 in FA No. 348/2009 passed by the National Consumers Disputes Redressal Commission, New Delhi], (For Admission and I.R. and IA No. 85482/2018-Exemption From Filing C/C of The Impugned Judgment) Judges Abhay Manohar Sapre Uday Umesh Lalit, JJ. See more information ... Smart Summary Factual and Procedural Background This opinion concerns a petition seeking special leave to appeal. The Supreme Court issued a brief order dismissing the petition and disposing of the pending application. Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The Court stated succinctly that it found no merit in the special leave petition. On that basis alone, it dismissed the petition and disposed of the pending application. No further legal analysis was offered. Holding and Implications DISMISSED The dismissal of the special leave petition and the disposal of the pending application conclude the matter between the parties. The order is confined to the facts of this case and sets no new precedent. Show full summary ... JUDGMENT Dr. Rita Mittal Petitioner(S) v. Shoda Devi (S). 1. We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.2. Pending application also stands disposed of.