Delhi High Court - Orders
Mercator Ltd vs Dredging Corporation Of India Ltd on 24 December, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~11 to 13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 2/2019
MERCATOR LTD. .....Decree Holder
Through: Dr. Amit George, Mr. Jaiveer Kant,
Ms. Vidisha Jain, Ms. Meher Thapar,
Mr. Vaibhav Gandhi, Advs.
versus
DREDGING CORPORATION OF INDIA LTD. ...Judgement Debtor
Through: Mr. Seshagiri Vadlamani, Ms.
Ananya Kukreti, Ms. Deepanshi
Kaushik, Advs.
12
+ O.M.P.(EFA)(COMM.) 3/2019
MERCATOR LTD. .....Decree Holder
Through: Dr. Amit George, Mr. Jaiveer Kant,
Ms. Vidisha Jain, Ms. Meher Thapar,
Mr. Vaibhav Gandhi, Advs.
versus
DREDGING CORPORATION OF INDIA LTD.
.....Judgement Debtor
Through: Mr. Seshagiri Vadlamani, Ms.
Ananya Kukreti, Ms. Deepanshi
Kaushik, Advs.
13
+ O.M.P.(EFA)(COMM.) 4/2019
MERCATOR LTD. .....Decree Holder
Through: Dr. Amit George, Mr. Jaiveer Kant,
Ms. Vidisha Jain, Ms. Meher Thapar,
Mr. Vaibhav Gandhi, Advs.
versus
DREDGING CORPORATION OF INDIA LTD. ...Judgement Debtor
Through: Mr. Seshagiri Vadlamani, Ms.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 24/12/2025 at 21:00:58
Ananya Kukreti, Ms. Deepanshi
Kaushik, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 24.12.2025 EX.APPL.(OS) 1792/2025, EX.APPL.(OS) 1793/2025, EX.APPL.(OS) 1791/2025
1. These are applications filed under Section 151 of CPC, 1908 seeking release of the deposited amount with up to date accrued interest in favour of the decree-holder, since the SLP preferred by the judgment- debtor has been dismissed by the Hon'ble Supreme Court vide order dated 12.08.2025.
2. Ms. Kaushik, learned counsel appears on behalf of the judgment-
debtor and has no objection to the present applications being allowed.
3. For the said reasons, the present applications are allowed.
4. In this view, the amounts deposited by the judgment-debtor with the Registrar-General with up to date accrued interest, shall be released in favour of the decree-holder/ its nominee.
5. Let the updated calculations be filed thereafter.
6. List on 28.01.2026, i.e the date already fixed.
JASMEET SINGH, J DECEMBER 24, 2025/sp This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/12/2025 at 21:00:58