B P Poddar Hospital And Medical Research ... vs Uco Bank
2025 Latest Caselaw 2485 Cal/2

Calcutta High Court

B P Poddar Hospital And Medical Research ... vs Uco Bank on 9 September, 2025

OD-11

                              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 : 9th September, 2025.

Appearance:

Mr. Satadeep Bhattacharyya, Adv.

Mr. Samriddha Sen, Adv.

Mr. Arijeet Bera, Adv.

Ms. Nabanita Deb Roy, Adv.

...for the decree-holder/plaintiff

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

Advocate for the judgment-debtor are present.

By Order dated 2nd September, 2025 the decree-holders were granted

opportunity to take necessary instructions with regard to the compliance of

the decree. Learned Advocate for the decree-holder submits that an appeal

is preferred before the Hon'ble Supreme Court but her client is ready and

willing to pay the entire amount within six weeks.

In the facts and circumstances, opportunity is granted to the

judgement-debtor to make the payment on or before the returnable date.

Let this matter appear on 4th November, 2025 under the same

heading for necessary compliance.

No further adjournment will be granted, unless necessary Orders are

obtained from the Appeal Court.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)