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Dredging Corporation Of India Ltd vs Mercator Ltd. (In Liquidation) on 12 August, 2025

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                                     1

     ITEM NO.15                              COURT NO.6                 SECTION XIV

                                   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).   14733/2025

     [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)

     WITH

     SLP(C) No. 14734/2025 (XIV)

     SLP(C) No. 14735/2025 (XIV)

     Date : 12-08-2025 These petitions 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. V. Giri, Sr. Adv.
                         Mr. Rahul Narang, Adv.
                         Mr. Vadlamani Seshagiri, Adv.
                         Mr. Ananya Kukreti, Adv.
                         Mrs. Bela Maheshwari, AOR


     For Respondent(s) : Mr. Shyam Divan, Sr. Adv.
                         Mr. Shailesh Madiyal, Sr. Adv.
                         Ms. Smriti Churiwal, AOR
                         Mr. Jaiveer Kant, Adv.
                         Mr. Sudipto Sircar, Adv.

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

Heard learned senior counsel appearing for the parties.

We are not inclined to interfere with the impugned order(s) in Digitally signed by Jayant Kumar Arora Date: 2025.08.14 exercise of our jurisdiction under Article 136 of the Constitution 16:15:31 IST Reason:

of India. The Special Leave Petitions are, accordingly, dismissed.

Pending interlocutory application(s), if any, is/are disposed  2 of.

(JAYANT KUMAR ARORA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR