Supreme Court - Daily Orders
Paradip Port Authority vs Dharti Dredging And Infrastructure ... on 15 September, 2025
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO………...OF 2025
(@Diary No.20810/2025)
PARADIP PORT AUTHORITY APPELLANT(S)
VERSUS
DHARTI DREDGING AND INFRASTRUCTURE
LIMITED DIRECTOR RESPONDENT(S)
O R D E R
1. Delay condoned.
2. We find no good ground to interfere with the impugned order dated 13-03-2025 passed by the National Company Law Appellate Tribunal, Chennai Bench.
3. The appeal is, accordingly, dismissed.
4. Pending application(s), if any, stands disposed of.
...................J. [J.B.PARDIWALA] Signature Not Verified ...................J. Digitally signed by CHANDRESH [K.V. VISWANATHAN] Date: 2025.09.20 13:21:48 IST Reason: New Delhi 15th September, 2025.
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ITEM NO.12 COURT NO.8 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 20810/2025 [Arising out of impugned final judgment and order dated 13-03-2025 in CAAT (CH) (I) No. 425/2024 passed by the National Company Law Appellate Tribunal, Chennai] PARADIP PORT AUTHORITY Appellant(s) VERSUS DHARTI DREDGING AND INFRASTRUCTURE LIMITED DIRECTOR Respondent(s) IA No. 221809/2025 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS, IA No. 221812/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 221810/2025 - STAY APPLICATION Date : 15-09-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) :Mr. Vikas Mehta, AOR Mr. Raghenth Basant, Sr. Adv. Mr. Vikas Mehta, Adv.
Mr. Basa Mithun Shashank, Adv. Mr. Prasen Gundavaram, Adv. Kanti, Adv.
Ms. Kaushitaki Sharma, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. The appeal is dismissed in terms of the signed order, which is placed on the file.
3. Pending application(s), if any, stands disposed of.
(CHANDRESH) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)