Sitaram Education Centre Pvt. Ltd vs Kuldip Singh And Ors
2026 Latest Caselaw 1337 Cal/2

Calcutta High Court

Sitaram Education Centre Pvt. Ltd vs Kuldip Singh And Ors on 24 February, 2026

OD- 43
                                                                                  2023:CHC-OS:668
                                 ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                                 CS/166/2007
                              IA NO: GA/12/2026

                   SITARAM EDUCATION CENTRE PVT. LTD.
                                    VS
                          KULDIP SINGH AND ORS

BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 24th February, 2026

Appearance:

Mr. Sankarsan Sarkar, Adv.

Ms. Ajeya Choudhury, Adv.

Mr. Sanjay Jhunjhunwala, Adv.

...For the Plaintiff

Ms. Arti Bhattacharyya, Adv.(VC) ...For SCB/Defendant no.10

Mr. Debashis Saha, Adv.

Mr. Avirup Roy Sanyal, Adv.

Ms. Sucheta Pal, Adv.

...For the SBI

Mr. Saumalya Ganguli, Adv.

...For the Union Bank Of India

Ms. Ankita Baid, Adv.

Ms. Anukriti Poddar, Adv.

Mr. Ashok Kumar Singh, Adv.

...For the Defendant nos. 7 & 8

Mrs. Sreemoyee Mitra, Adv.

Mrs. Sanjukta Samanta, Adv.

...For the Canara Bank.

The Court:- Heard the submission of the Learned Advocate

representing the plaintiff/applicant in IA No. GA 12 of 2026.

The Learned Advocate representing the plaintiff/applicant referred to

an Order dated 20th June, 2008 passed by the Co-ordinate Bench of this

Court in IA No. GA 393 of 2007, arising out of CS 166 of 2007, where the

interest of the plaintiff/applicant had been protected against the claim of 2023:CHC-OS:668

certain banks.

The Learned Advocate representing the plaintiff/applicant seeks similar

prayer of protection against the Union Bank of India.

The Learned Advocate representing the Union Bank of India submitted

that a copy of the plaint has not been served upon them. Moreover, they are

yet to assess their extent of liability with regard to the prayers in the plaint.

The Learned Advocate representing the plaintiff/applicant is to serve a

copy of the plaint upon the Learned Advocate representing the Union Bank of

India. He is to further place compilation of the orders passed against the

respective banks from time to time against protection of his rights pertaining

to the suit property.

Next date be fixed on 13th March, 2026 for filing affidavit-in-opposition

to the instant IA No. GA 12 of 2026 by the Learned Advocate representing the

Union Bank of India.

In the meantime, the added party, being the Union Bank of India, is

not to exercise any rights or actions to the detriment of the plaintiff/applicant

in respect of the suit property.

(ANANYA BANDYOPADHYAY, J.)

JM