Citation Codes Equivalent Citations citation codes Case Number Petition(s) for Special Leave to Appeal (C) No. 4408/2020 and CWP No. 30949/2018 Judges Dr Justice D Y Chandrachud Justice Sanjiv Khanna Acts Article 136 of the Constitution See more information ... Smart Summary Factual and Procedural Background This opinion concerns a Special Leave Petition (SLP) filed under Article 136 of the Constitution of India. The court stated that, given the facts and circumstances of the case, it was not inclined to exercise its discretionary jurisdiction under Article 136 and therefore dismissed the SLP. The order also records that any pending applications stand disposed of. 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 briefly stated that, in view of the facts and circumstances of the case, it was not inclined to exercise its jurisdiction under Article 136 of the Constitution. On that basis, it dismissed the SLP. The order provides no further analysis or reasons and also directs that any pending applications are disposed of. Holding and Implications DISMISSED: The Special Leave Petition was dismissed, and any pending applications were disposed of. Implications: The immediate effect is the termination of the SLP proceedings before this court. The opinion does not discuss broader implications, and no new precedent was set by this brief, non-speaking order. Show full summary ... JUDGMENT Union Of India And Others Petitioner(s) v. Adfert Technologies Pvt. Ltd. (s). 1. In the facts and circumstances of the present case, we are not inclined to exercise our jurisdiction under Article 136 of the Constitution. We accordingly dismiss the Special Leave Petition.2. Pending application(s), if any, stand disposed of.