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B.P. Poddar Hospital And Medical ... vs Uco Bank
2024 Latest Caselaw 2865 Cal/2

Citation : 2024 Latest Caselaw 2865 Cal/2
Judgement Date : 9 September, 2024

Calcutta High Court

B.P. Poddar Hospital And Medical ... vs Uco Bank on 9 September, 2024

ORDER SHEET

                                                                              OD-19


                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION

                                EC/55/2024
              B.P. PODDAR HOSPITAL AND MEDICAL RESEARCH LTD.
                                  VERSUS
                                 UCO BANK


  BEFORE:
  The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 9th September, 2024.

Appearance:

Mr. Satadeep Bhattacharyya, Adv.

Mr. Samriddha Sen, Adv.

Mr. Surajit Biswas, Adv.

For the decree-holder.

Mr. Shashwat Nayak, Adv.

Ms. Autalina Guha, Adv.

For the judgment-debtor/UCO Bank.

The Court :- This is an application for execution of a decree dated 20 th

December, 2023 for a sum of Rs.4,25,86,588/-.

Mr. Satadeep Bhattacharyya, learned Advocate appearing for the decree-

holder, submits that the decree for mesne profit was passed by this Court on 20 th

December, 2023 which has been put into execution since the judgment debtor

failed to make payment of the decreed sum. He informs the Court that though

appeal has been preferred challenging the decree, but no order of stay is passed

in the said appeal. He submits that direction be issued upon the judgment debtor

to furnish affidavit of assets as well as for attachment of bank accounts. He seeks

for order in terms of prayers (f) and (g) of the tabular statement.

Mr. Shashwat Nayak, learned Advocate appearing for the judgment

debtor/UCO Bank, seeks one week accommodation to take instruction from the

judgment debtor.

List this matter on 17th September, 2024.

(BIVAS PATTANAYAK, J.)

snn.

 
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