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Calcutta High Court
B P Poddar Hospital And Medical Research ... vs Uco Bank on 14 January, 2026
ORDER SHEET
OD-12
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 ANANYA BANDYOPADHYAY
Date: 14th January, 2026.
Appearance :
Mr. S. Bhattacharyya, Adv.
Mr. S. Biswas, Adv.
Mr. A. Bera, Adv.
For the plaintiff
Mr. Indradeep Basu, Adv.
For the judgement debtor
The Court:- CS/185/2018 was disposed of. Subsequently a decree was
drawn up on 13th May, 2024. Subsequently, for non-compliance of the decree
as aforesaid EC/55/2024 had been instituted in connection with
CS/185/2018.
Vide order dated 18th November, 2025, this Court passed the following
order:
"The Learned Advocate representing the Decree Holder referred to
the Division Bench order dated 14th August, 2025 whereby the
order dated 20th December, 2023 passed in CS/185/2018 in IA
No: GA/3/2021 passed by the co-ordinate Bench of this Court
was confirmed.
2
Learned Advocate representing the judgment debtor reiterated the
stance as on 9th September, 2025 seeking three weeks further
time to disburse the decretal amount as per the judgment dated
20th December, 2023 passed in CS/185/2018 as well as
judgment date August 14, 2025 as aforesaid.
The Learned Advocate representing the judgment debtor has to
file an undertaking, in case the judgment debtor fails to obtain an
order 2 from the Hon'ble Supreme Court, the judgment debtor
while pay the entire decretal amount within three weeks.
The undertaking of the judgment debtor is to be filed day after
tomorrow.
Next date be fixed on 28th November, 2025."
On 28th November, 2025 this Court passed the order as follows :
"In compliance with the order dated 18th November, 2025,
learned advocate representing the respondent/judgment-debtor
has filed an undertaking that in case the judgment-debtor fails to
obtain an order from the Hon'ble Supreme Court, the judgment-
debtor shall pay the entire decretal amount within three weeks
from passing of the order by this Court. Let the same be kept on
record along with the affidavit of competency.
Next date be fixed on 22nd December, 2025."
On 22nd December, 2025, this Court passed the order as follows :
"The learned advocates representing the decree holder has placed
an order passed by the Hon'ble Supreme Court in a Special Leave
Petition (C) Diary No. 62545/2025 whereby the same had been
dismissed.
The order dated 28th November, 2025 was passed by this Court
directing the judgement debtor to file an undertaking that in case
the judgement debtor failed to obtain an order from the Hon'ble
Supreme Court, the judgement debtor should pay the entire
decretal amount within three weeks from passing of the order by
this Court.
The judgement debtor in compliance with the aforesaid order has
placed the order of the Supreme Court whereby SLP had been
dismissed. The learned 2 advocate representing the judgement
debtor submitted the intention of the judgement debtor to pay the
decretal amount of Rs.4 Crores approximately after seeking the
necessary directions from the head office of the judgement debtor
since the zonal office at Strand Road, Kolkata, had not been in a
position to take any administrative decision though to comply with
the order of this Court.
The learned advocate representing the judgement debtor is to file
an affidavit after seeking instruction from the head office of the
judgement debtor that the decretal amount will be paid within 15
days. The officer of the judgement debtor is to be present before
this Court along with the affidavit on the next date of hearing.
The next date be fixed on 9th January, 2026."
On 9th January, 2026, this Court passed the order as follows :
"Learned Advocate representing the judgment-debtor has placed
certain documents with regard to the money receipt dated 8th
January, 2026, whereby the decree-holder stated to have
received Rs.2,78,62,272.00/-( Rupees Two Crore Seventy Eight
Lakh Sixty Two Thousand Two Hundred Seventy Two Only) in
respect of principal amount through Demand Draft No. 1801050
against Reference No. COD/001/279876. A further money
receipt of the similar date had been issued by the decree-holder
for receiving a sum of Rs. 1,58,14,916/-( Rupees One Crore Fifty
Eight Lakh Fourteen Thousand Nine 2 Hundred Sixteen Only) in
respect of the interest paid till 7th January, 2026 through
Demand Draft No. 1801049 against Reference No.
COD/001/279875.
Let the said documents along with the copies of the demand
drafts be kept on record.
Copies of the same have been served upon the learned Advocate
representing the decree-holder who seeks a day's time to
ascertain from the decree-holder as to whether the amount of
principal and the amount of interest have been appropriately
calculated.
The next date be fixed on 14th January, 2026.
The personal appearance of the bank official is noted and
dispensed with."
Today, at the time of hearing, the learned advocate representing the
Deceree Holder submitted that the decreetal amount as well as the interest as
stated in the order dated 9th January, 2026 had been correctly disbursed in
favour of the Decree Holder. No further issue is left to be adjudicated. The
decree as aforesaid has been satisfactorily complied with.
Accordingly, the instant execution application being EC/55/2024 is
disposed of.
(ANANYA BANDYOPADHYAY, J.)
A Dey
