Anirudh Chamria (Dec.) And Amit ... vs Neeraj Khanna
2026 Latest Caselaw 1672 Cal/2

Calcutta High Court

Anirudh Chamria (Dec.) And Amit ... vs Neeraj Khanna on 9 March, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-14
Wt15

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

                             PLA/88/2021
    IA NO: GA/1/2021, GA/3/2021, GA/4/2022, GA/5/2022, GA/6/2022,
 GA/7/2023, GA/8/2023, GA/9/2024, GA/10/2025, GA/11/2025, GA/12/2026
                          IN THE GOODS OF:
                       ANIRUDH CHAMRIA (DEC.)

                              CC/11/2023
                           IN THE GOODS OF:
               ANIRUDH CHAMRIA (DEC.) AND AMIT DHANDHANIA
                                  VS
                            NEERAJ KHANNA
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th March, 2026 Appearance:

Mr. Ratnanko Banerjee, Sr. Adv. Mr. Sarvapriya Mukherjee, Adv.

Mr. Shoham Sanyal, Adv.

...for the petitioner.

Mr. Jayanta Kumar Mitra, Sr. Adv.

Mr. Aniruddha Mitra, Sr. Adv.

Mr. Shilon Sengupta, Adv.

...for the Caveator Umesh Chamria.

Mr. Utpal Kr. Bose, Sr. Adv.

Mr. Pushan Majumdar, Adv.

Mr. Saptarshi Biswas, Adv.

...for the Caveator Neeraj Khanna.

The Court: An adjournment is prayed for on behalf of the Senior Advocate

appearing on behalf of the petitioner.

By consent of the parties, let these matters appear on 16 March, 2026.

It is made clear that no further adjournment would be granted to either of

the parties. The parties are directed to file their Written Notes of Submissions on or

before the returnable date.

(RAVI KRISHAN KAPUR, J.)

spal