M/S Dharti Dredging And Infrastructure ... vs Gujarat Maritime Board on 15 December, 2025

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Supreme Court - Daily Orders

M/S Dharti Dredging And Infrastructure ... vs Gujarat Maritime Board on 15 December, 2025

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     ITEM NO.72                         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

IA No. 245531/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES WITH SLP(C) No. 34449/2025 (III-B) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 247595/2025 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 254309/2025 IA No. 247595/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 254309/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 15-12-2025 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.

Mrs. Sonakshi Banga, Adv.

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

Signature Not Verified Digitally signed by KAPIL TANDON Date: 2025.12.15

Ms. Misha Rohatgi, AOR 19:33:32 IST Reason: Mr. Nakul Mohta, Adv.

Mr. Simranjit H. Virk, Adv.

Mr. Prashanth Undurti, Adv.

Mr. Prashanth Undunti, Adv.

Mr. Ayush Kashyap, Adv.

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

1. At the request of Mr. Shyam Divan, learned senior counsel, M/s Rock and Reef Dredging Pvt. Ltd., the successful bidder in whose favour contract has been awarded, is made a party respondent to the present proceedings in both the cases.

2. A formal application in this regard shall be filed by the petitioners.

3. Issue notice to newly impleaded party.

4. Dasti, in addition, is permitted.

5. List for final disposal on 13.01.2026 (KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) ASSISTANT REGISTRAR

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Supreme Court - Daily Orders