Supreme Court - Daily Orders
Dredging Corporation Of India Ltd vs Mercator Ltd. (In Liquidation) on 14 May, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.25 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).33702/2024
[Arising out of impugned final judgment and order dated 30-04-2024
in OMP (EFA) (COMM.) No.3/2019 passed by the High Court of Delhi at
New Delhi]
DREDGING CORPORATION OF INDIA LTD. Petitioner(s)
VERSUS
MERCATOR LTD. (IN LIQUIDATION) Respondent(s)
IA No. 241320/2024 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
WITH
Diary No(s). 33712/2024 (XIV)
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA
237854/2024
IA No. 237854/2024 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
Diary No(s). 33713/2024 (XIV)
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA
238405/2024
IA No. 238405/2024 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
Date : 14-05-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
For Petitioner(s) :Mrs. Bela Maheshwari, AOR
Mr. Vadlamani Seshagiri, Adv.
Mr. Ananya Kukreti, Adv.
Signature Not Verified
Ms. Poorvi Avtar, Adv.
Digitally signed by
Deepak Guglani
Date: 2025.05.15
Ms. P. Khyati Simantini, Adv.
18:23:19 IST
Reason: Ms. P. Khyathi Simantini, Adv.
Ms. P. Khyathi. Simantini, Adv.
1
For Respondent(s) :Ms. Smriti Churiwal, AOR
Mr. Jaiveer Kant, Adv.
Mr. Yash Padtare, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling is condoned.
At the request of both the parties, the matters stand adjourned.
List after summer vacations.
(VIJAY KUMAR) (NIDHI WASON) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2