Delhi High Court - Orders
Mercator Ltd vs Dredging Corporation Of India Ltd on 8 December, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~90 to 92
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 2/2019
MERCATOR LTD. .....Decree Holder
Through: Dr. Amit George, Adv., Mr. Jaiveer
Kant, Adv., Ms. Meher Thapar, Adv.,
Mr. Vaibhav Gandhi, Adv.
versus
DREDGING CORPORATION OF INDIA LTD.
.....Judgement Debtor
Through:
91
+ O.M.P.(EFA)(COMM.) 3/2019
MERCATOR LTD. .....Decree Holder
Through: Dr. Amit George, Adv., Mr. Jaiveer
Kant, Adv., Ms. Meher Thapar, Adv.,
Mr. Vaibhav Gandhi, Adv.
versus
DREDGING CORPORATION OF INDIA LTD.
.....Judgement Debtor
Through:
92
+ O.M.P.(EFA)(COMM.) 4/2019
MERCATOR LTD. .....Decree Holder
Through: Dr. Amit George, Adv., Mr. Jaiveer
Kant, Adv., Ms. Meher Thapar, Adv.,
Mr. Vaibhav Gandhi, Adv.
versus
DREDGING CORPORATION OF INDIA LTD.
.....Judgement Debtor
Through:
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 11/12/2025 at 20:41:00
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 08.12.2025 EX.APPL.(OS) 1792/2025, EX.APPL.(OS) 1793/2025, EX.APPL.(OS) 1791/2025
1. These are the application filed under Section 151 of CPC, 1908 seeking release of the balance amounts along with up-to-date interest deposited by the judgment-debtor with the Registry.
2. For the reasons stated in the applications, issue notice to the judgment-debtor through all modes, including electronic on the decree- holder taking steps within 3 days from today, returnable on 24.12.2025.
JASMEET SINGH, J DECEMBER 8, 2025/DM 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 11/12/2025 at 20:41:00