West Bengal Infrastructure ... vs Uco Bank
2026 Latest Caselaw 2867 Cal/2

Calcutta High Court

West Bengal Infrastructure ... vs Uco Bank on 9 April, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-22 wt. 23
                   In the High Court at Calcutta
                       Commercial Division
                          Original Side
                           CS-COM/686/2024
                         (Old No. CS/169/2013)
                           [CS-COM/54/2024]
                IA No.GA/3/2013 (Old No.GA/2390/2013),
                   GA/5/2013 (Old No.GA/2558/2013),
                    GA/7/2018 (Old No.GA/446/2018)

WEST BENGAL INFRASTRUCTURE DEVELOPMENT FINANCE CORP. LTD
                           VS
                       UCO BANK

                                  With

                              CS/42/2024

                       UCO BANK
                           VS
WEST BENGAL INFRASTRUCTURE DEVELOPMENT FINANCE CORP. LTD


  BEFORE:
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date: April 9, 2026.

                                                                Appearance :
                                         Mr. Sabyasachi Chowdhury, Sr. Adv.
                                                    Mr. Rajarshi Dutta, Adv.
                                           Mr. Shreeyan Bhattacharyya, Adv.
                                                      Mr. Sourjya Roy, Adv.
                                                        ... for the UCO Bank

                                                     Mr. Tilak Kr. Bose, Adv.
                                               Mrs. Sharmistha Ghosh, Adv.
                                               Ms. Yamini Mookherjee, Adv.
                                                      Mr. Amit Ghosh, Adv.
                                                         ... for the WBIDFCL


      The Court : Mr. Tilak Kumar Bose, learned Senior advocate

appearing for the plaintiff in CS-COM/686/2024 has been continuing

with his cross-examination. He shall continue on the next day.
                                     2


     On the prayer of Mr. Bose, learned Senior Advocate to avoid

alphabetical complication, the document referred to in question no.88 of

the examination in chief of Mr. Mahapatra, held on September 11, 2024,

is marked as "X-1" instead and place of "X" (as already marked).

Henceforth, the document should be treated as X-1. Consequently, the

documents marked for identification today, with reference to question

nos.556 and 558, should be marked as "X-2" and "X-3".

     Mr. Rajarshi Dutta, learned Advocate led by Mr. Sabyasachi

Chowdhury, learned Senior Advocate appears for the defendant in CS-

COM/686/2024.

     The matter shall appear under the heading "Suit" on May 7, 2026.




                                                 (ANIRUDDHA ROY, J.)



RS




                             CS-COM/686/2024
                                   Wt.
                                CS/42/2024
                                 A.R., J.