Amit Dhandhania vs Neeraj Khanna
2024 Latest Caselaw 19 Cal/2

Calcutta High Court

Amit Dhandhania vs Neeraj Khanna on 4 January, 2024

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

OD-13 to 20

                         ORDER SHEET

               IN THE HIGH COURT AT CALCUTTA
              Testamentary and Intestate Jurisdiction
                        ORIGINAL SIDE

                        IA No. GA/6/2022
                                In
                          PLA/88/2021
                       IN THE GOODS OF:
                    ANIRUDH CHAMRIA (DEC.)

                               And

                        IA No. GA/1/2021
                                In
                          PLA/88/2021

                       IN THE GOODS OF:
                    ANIRUDH CHAMRIA (DEC.)

                               And

                        IA No. GA/3/2021
                                In
                          PLA/88/2021

                       IN THE GOODS OF:
                    ANIRUDH CHAMRIA (DEC.)

                               And

                        IA No. GA/4/2022
                                In
                          PLA/88/2021

                       IN THE GOODS OF:
                    ANIRUDH CHAMRIA (DEC.)

                               And

                        IA No. GA/5/2022
                                In
                          PLA/88/2021

                       IN THE GOODS OF:
                    ANIRUDH CHAMRIA (DEC.)
                              2



                            And

                      IA No. GA/7/2023
                              In
                        PLA/88/2021

                     IN THE GOODS OF:
                  ANIRUDH CHAMRIA (DEC.)

                            And

                      IA No. GA/8/2023
                              In
                        PLA/88/2021

                     IN THE GOODS OF:
                  ANIRUDH CHAMRIA (DEC.)

                            And

                        CC/11/2023

                      IN THE GOODS OF:
                   ANIRUDH CHAMRIA (DEC)
                             AND
                      AMIT DHANDHANIA
                             VS
                       NEERAJ KHANNA

BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : January 4, 2024.


                                                              Appearance:
                                            Mr. Sarvapriyo Mukherjee, Adv.
                                                   Mr. Rohit Banerjee, Adv.
                                             Mr. Shounak Mukherjee, Adv.
                                                 Mr. Subhamoy Patra, Adv.
                                                  Mr. Shoham Sanyal, Adv.

                                                  Mr. Rishad Medora, Adv.
                                                    Mr. Dipankar Das, Adv.
                                                Mr. Saptarshi Biswas, Adv.

                                                 Mr. Debnath Ghosh, Adv.
                                                     Ms. Usha Doshi, Adv.
                                                Mr. Sarosij Dasgupta, Adv.
                                          3



         The Court: Learned counsel appearing for the petitioners begins his

submissions by pointing out that the respondent/alleged contemnor in

CC/11/2023 has failed to comply with the direction contained in paragraph 15

of the judgment. The judgment referred to was passed in CC/11/2023.

Counsel seeks further orders in terms of prayers (b) and (c) in

GA/3/2021 including for appointment of a Receiver to take actual physical

possession of the entire estate of the deceased which is now enjoyed/occupied

by Neeraj Khanna.

Learned counsel appearing for Neeraj Khanna submits that the

representing lawyers have challenged the judgment of 16th October, 2023 and

that the appeal is due to be listed next week.

In view of the submissions made, list these matters on 15th January,

2024.

It is clarified that the appeal is restricted to the Contempt Proceedings

and not to the other applications for further prayers.

GA/5/2022 has been filed by the half-brother of the deceased,

Anirudh Chamria, for issuance of citation.

Let affidavit-in-opposition, as prayed for, be filed in GA/5/2022 within

10 days from today; Reply within 7 days thereafter.

List GA/5/2022 on 30th January, 2024.

(MOUSHUMI BHATTACHARYA, J.)

sg.