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M/S Dharti Dredging And Infrastructure ... vs Gujarat Maritime Board on 17 October, 2025

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     ITEM NO.21                              COURT NO.6                 SECTION III-B

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                   No(s).   27248/2025

     [Arising out of impugned final judgment and order dated 11-09-2025
     in SCA No. 7240/2025 passed by the High Court of Gujarat at
     Ahmedabad]

     M/S DHARTI DREDGING AND INFRASTRUCTURE LIMITED                      Petitioner(s)

                                                    VERSUS

     GUJARAT MARITIME BOARD & ORS.                                       Respondent(s)


     IA No. 239968/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

WITH Diary No(s). 55423/2025 (III-B) IA No. 247595/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 247596/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Date : 17-10-2025 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ATUL S. CHANDURKAR For Petitioner(s) :Mr. Shyam Divan, Sr. Adv.

Mr. Adith Deshmukh, Adv.

Mr. Sajal Jain, AOR Mr. Tapesh Singh, Sr. Adv.

Mr. Sukant Vikram, AOR Mrs. Sonakshi Banga, Adv.

For Respondent(s) :Mr. Gursharan H. Virk, Adv.

Ms. Misha Rohatgi, AOR Mr. Nakul Mohta, Adv.

Mr. Simranjit H. Virk, Adv. Mr. Prashanth Undurti, Adv. Mr. Prashanth Undunti, Adv. Mr. Ayush Kashyap, Adv.

Reason: UPON hearing the counsel the Court made the following O R D E R

1. Permission to file SLP is granted.

2. Issue notice returnable in four weeks.

(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)