Debjit Sarkar And Ors vs Midland Nursing Home Pvt Ltd
2025 Latest Caselaw 2665 Cal/2

Calcutta High Court

Debjit Sarkar And Ors vs Midland Nursing Home Pvt Ltd on 18 September, 2025

OD-10

                              ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                    Ordinary Original Civil Jurisdiction
                             ORIGINAL SIDE

                               EC/59/2024

                      DEBJIT SARKAR AND ORS.
                                VS
                   MIDLAND NURSING HOME PVT LTD


  BEFORE:
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY
  Date : 18th September, 2025.

                                                                     Appearance:
                                                                   Mr. R. Dutta, Adv.
                                                             Mr. S. Mukherjee, Adv.
                                                           Mr. A. P. Agarwalla, Adv.
                                                             ...for the decree-holder

                                                        Mr. Kaushik Chatterjee, Adv.
                                                            Mr. Ritoban Sarkar, Adv.
                                                                Mr. Soham Sen, Adv.
                                             ...for the judgment-debtor/respondent

Mr. Biswabrata Basu Mallick, Ld. AGP ...for the State

Ms. Susmita Chatterjee, Adv.

...for the Receiver

The Court: Learned Advocates for the parties and learned Receiver are

present.

In terms of the Report of the Receiver it appears that the rooms which

have been made vacant by the Judgment-debtors being Room Nos.1, 2, 4,

5 and 6 are now lying with the Receiver. The Receiver is thus requested to

hand over the keys to the decree-holder which is being handed over in

Court. The rooms in which the medical equipments are lying Receiver shall

take further steps to see that the same are handed over and dealt with in

terms of the Health Department Circular expeditiously.

Let this matter appear on 25th September, 2025.

With regard to the removal of equipments if NOC received from the

Health Department, in the meantime, the Receiver shall take necessary

steps for the removal of the same in accordance with law in presence of

both the parties and their Advocates.

Let a further remuneration of 700 GMs be paid to the learned Receiver.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)