Ltd vs Uco Bank
2025 Latest Caselaw 829 Cal/2

Calcutta High Court

Ltd vs Uco Bank on 5 August, 2025

OD-15

                   IN THE HIGH COURT AT CALCUTTA
                ORIDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                                  EC/55/2024
                               WITH CS/185/2018
                               IA NO: GA/1/2024

            B P PODDAR HOSPITAL AND MEDICAL RESEARCH
                               LTD
                                VS
                            UCO BANK

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 5th August, 2025.

                                                                    APPEARANCE:
                                                         Mr. Samriddha Sen, Adv.
                                                                Mr. S. Biswas, Adv.
                                                           ...for the decree-holder

                                                       Ms. Rituparna Sanyal, Adv.
                                                          Ms. Antalina Guha, Adv.
                                                         ..for the judgment debtor



        1.

Mr. Sen learned advocate for the decree holder is present.

2. Learned Advocate appearing for the judgment debtor is also

present in Court.

3. It is submitted by the learned Advocate for the judgment debtor

that an appeal, which was preferred against the decree of mesne

profits is pending before the Hon'ble Appeal Court for delivery of

judgment as the hearing is concluded.

4. Learned Advocate submits that short adjournment be granted so

that if the judgment is delivered in the meantime necessary steps

can be taken up by the judgment debtor.

5. Mr. Sen submits that they are not standing in the way of

adjourning the matter but in the meantime let the judgment

debtor be directed to furnish affidavit of assets as the scope of the

appeal was only with regard to the quantum of mesne profits.

6. Upon considering the submission of both the learned Advocates

and considering the fact that the judgment is already reserved by

the Hon'ble Appeal Court, this Court is of the view that it would be

just and proper to grant an opportunity to the judgment debtor to

take necessary steps on the next date fixed in the event the appeal

is not disposed of.

7. Let this matter appear on 2nd September, 2025.

(BISWAROOP CHOWDHURY, J.)

gb.