Delhi High Court - Orders
Mercator Ltd vs Dredging Corporation Of India Ltd on 8 April, 2026
$~21 to 23
* 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.)
MERCATOR LTD. .....Decree Holder
Through: Dr. Amit George, Ms. Smriti
Churiwal, Mr. Jaiveer Kant,
Ms. Vidisha Jain, Ms. Meher
Thapar, Mr. Vaibhav Gandhi
and Mr. Shivam Parashar,
Advocates
versus
DREDGING CORPORATION OF INDIA LTD.
.....Judgement Debtor
Through: Mr. Seshagiri Vadlamani and
Mr. Ananya Kukreti, Advocates
22
+ 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: Ms. Smriti Churiwal, Mr.
Jaiveer Kant, Ms. Vidisha Jain
and Ms. Meher Thapar,
Advocates
versus
DREDGING CORPORATION OF INDIA LTD.
.....Judgement Debtor
Through: Mr. Seshagiri Vadlamani and
Mr. Ananya Kukreti, Advocates
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 13/04/2026 at 21:00:57
23
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: Ms. Smriti Churiwal, Mr.
Jaiveer Kant, Ms. Vidisha Jain,
Ms. Meher Thapar, Advocates
versus
DREDGING CORPORATION OF INDIA LTD.
.....Judgement Debtor
Through: Mr. Seshagiri Vadlamani and
Mr. Ananya Kukreti, Advocates
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 08.04.2026 EX.APPL.(OS) 250/2026 in O.M.P.(EFA)(COMM.) 2/2019
1. The present Application, filed under Section 151 of the Code of Civil Procedure, 1908 ("CPC"), seeks permission to sell the Dredger XI as scrap and to utilize sale proceeds thereof for meeting the operational expenses of the Judgement Debtor.
2. The present proceedings, being O.M.P.(EFA)(COMM.) 2/2019, in which the said Application has been filed, pertain to execution of an arbitral award. In such proceedings, the foremost consideration for this Court is to ensure that the amount awarded in favour of the Award Holder is duly satisfied.
3. A perusal of the present Application, as it is filed, in no manner discloses how the Award Holder would derive any benefit from the 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 13/04/2026 at 21:00:57 proposed sale and how it seeks to satisfy the awarded amounts. On the contrary, the present Application seeks sale of the Dredger XI solely to meet the operational expenses of the Judgement Debtor. This Court is, therefore, of the view that such an Application is not maintainable in the present proceedings.
4. Accordingly, the present Application is dismissed.
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.) 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.) 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.)
5. Learned counsel appearing for the Judgement Debtor seeks some time to solicit instructions regarding the manner in which the amounts owed to the Award Holder are to be paid.
6. Learned counsel for the Judgment Debtor suggests that the payments may be structured on a monthly basis. Learned counsel further submits that he would seek instructions with respect to quantum of the amounts to be paid on a monthly basis to the Award Holder.
7. Accordingly, learned counsel for the Judgement Debtor seeks and is granted a period of one week for the aforesaid purpose.
8. List on 23.04.2026.
HARISH VAIDYANATHAN SHANKAR, J APRIL 8, 2026/rk/dj 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 13/04/2026 at 21:00:57