B P Poddar Hospital And Medical Research ... vs Uco Bank
2025 Latest Caselaw 3095 Cal/2

Calcutta High Court

B P Poddar Hospital And Medical Research ... vs Uco Bank on 18 November, 2025

OD-6

                             ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                    Ordinary 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 ANANYA BANDYOPADHYAY
  Date : 18th November, 2025.

                                                                     Appearance:
                                                    Mr. Shuvasish Sengupta, Adv.
                                                              Ms. Subhra Das, Adv.
                                                Mr. Abhrajit Roy Chowdhury, Adv.
                                                       ...for the petitioner/plaintiff

                                                        Ms. Ritupurna Sanya, Adv.
                                                         Ms. Siddhi Agarwal, Adv.
                                                               .. for the respondent

The Court: The Learned Advocate representing the Decree Holder

referred to the Division Bench order dated 14th August, 2025 whereby the

order dated 20th December, 2023 passed in CS/185/2018 in IA No:

GA/3/2021 passed by the co-ordinate Bench of this Court was confirmed.

Learned Advocate representing the judgment debtor reiterated the

stance as on 9th September, 2025 seeking three weeks further time to

disburse the decretal amount as per the judgment dated 20th December,

2023 passed in CS/185/2018 as well as judgment date August 14, 2025

as aforesaid.

The Learned Advocate representing the judgment debtor has to

file an undertaking, in case the judgment debtor fails to obtain an order

from the Hon'ble Supreme Court, the judgment debtor while pay the entire

decretal amount within three weeks.

The undertaking of the judgment debtor is to be filed day after

tomorrow.

Next date be fixed on 28th November, 2025.

(ANANYA BANDYOPADHYAY, J.)

DB