Delhi High Court - Orders
Mercator Ltd vs Dredging Corporation Of India Ltd on 24 March, 2026
$~34 to 36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
O.M.P.(EFA)(COMM.) 2/2019, CCP(O) 21/2025,
EX.APPL.(OS) 27/2020 (Dir.), EX.APPL.(OS) 182/2020 (Dir.),
EX.APPL.(OS) 346/2022 (Dir.), EX.APPL.(OS) 2985/2022
(Dir.), EX.APPL.(OS) 748/2024 (Dir.), EX.APPL.(OS)
976/2025 (Dir.), EX.APPL.(OS) 977/2025 (Dir.) &
EX.APPL.(OS) 250/2026 (For Permission to Sell Dredger XI as
Scrap)
MERCATOR LTD. .....Decree Holder
Through: Dr. Amit George, Ms. Smriti
Churiwal, Mr. Jaiveer Kant,
Ms. Vidisha Jain, Ms. Meher
Thapar and Mr. Vaibhav
Gandhi, Advocates.
versus
DREDGING CORPORATION OF INDIA LTD.
.....Judgement Debtor
Through: Mr. Ananya Kukreti, Ms. P.
Khyathi Simantini and Ms.
Deepanshi Kaushik, Advocates.
35
+ O.M.P.(EFA)(COMM.) 3/2019, EX.APPL.(OS) 28/2020 (Dir.),
EX.APPL.(OS) 183/2020 (Dir.), EX.APPL.(OS) 347/2022
(Dir.), EX.APPL.(OS) 368/2022 (Dir.) & EX.APPL.(OS)
750/2024 (Dir.)
MERCATOR LTD. .....Decree Holder
Through: Dr. Amit George, Ms. Smriti
Churiwal, Mr. Jaiveer Kant,
Ms. Vidisha Jain, Ms. Meher
Thapar and Mr. Vaibhav
Gandhi, Advocates.
versus
DREDGING CORPORATION OF INDIA LTD.
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 27/03/2026 at 21:56:49
.....Judgement Debtor
Through: Mr. Ananya Kukreti, Ms. P.
Khyathi Simantini and Ms.
Deepanshi Kaushik, Advocates.
36
+ O.M.P.(EFA)(COMM.) 4/2019, EX.APPL.(OS) 29/2020 (Dir.),
EX.APPL.(OS) 184/2020 (Dir.), EX.APPL.(OS) 369/2022
(Dir.), EX.APPL.(OS) 2986/2022 (Dir.) & EX.APPL.(OS)
749/2024 (Dir.)
MERCATOR LTD. .....Decree Holder
Through: Dr. Amit George, Ms. Smriti
Churiwal, Mr. Jaiveer Kant,
Ms. Vidisha Jain, Ms. Meher
Thapar and Mr. Vaibhav
Gandhi, Advocates.
versus
DREDGING CORPORATION OF INDIA LTD.
.....Judgement Debtor
Through: Mr. Ananya Kukreti, Ms. P.
Khyathi Simantini and Ms.
Deepanshi Kaushik, Advocates.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 24.03.2026
1. This Court, vide Order dated 28.01.2026, had directed the learned counsel for the Judgement Debtor to file an affidavit placing on record complete details of the alleged settlement discussions, including the names and particulars of the persons with whom such negotiations are stated to be ongoing; however, the same has not yet been filed.
2. Learned counsel for the Judgement Debtor seeks and is granted a further period of one week to place the said Affidavit on record, 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 27/03/2026 at 21:56:49 failing which, the concerned person is directed to remain present before the Court on the next date of hearing.
3. At the request of the learned counsel for the Judgement Debtor, list on 08.04.2026.
HARISH VAIDYANATHAN SHANKAR, J.
MARCH 24, 2026/tk/va 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 27/03/2026 at 21:56:49