B P Poddar Hospital And Medical Research ... vs Uco Bank
2025 Latest Caselaw 2370 Cal/2

Calcutta High Court

B P Poddar Hospital And Medical Research ... vs Uco Bank on 2 September, 2025

OD-15
                               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 BISWAROOP CHOWDHURY

Date : 2nd September, 2025.

Appearance:

Mr. Samriddha Sen, Adv.

Mr. Awani Kr. Roy, Adv.

...for the decree-holder

Mr. Shashwat Nayak, Adv.

Ms. Antalina Guha, Adv.

...for the judgment-debtor

The Court:- Learned Advocate for the decree-holder and learned

Advocate for the judgment-debtor are present.

It is submitted by the learned Advocates that the appeal preferred

against the decree by the judgment-debtor is dismissed. In view of the

dismissal of the appeal, this Court has no other alternative but to execute

the decree. The learned Advocate for the judgment-debtor submits that his

client being a Nationalized Bank will comply the said decree but only some

time is required to take necessary instructions for making the payment

with a timeline.

In the facts and circumstances, the matter stands adjourned till 9 th

September, 2025 to enable the learned Advocate for the Judgment-debtor

to take specific instruction regarding compliances of the decree. However,

it is made clear that no further time will be granted unless necessary

orders are obtained from the higher forum.

(BISWAROOP CHOWDHURY, J.)

S. A.