And Amit Dhandhania vs Neeraj Khanna
2026 Latest Caselaw 1885 Cal/2

Calcutta High Court

And Amit Dhandhania vs Neeraj Khanna on 16 March, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OCD-2-3
                   IN THE HIGH COURT AT CALCUTTA
                            ORIGINAL SIDE
                  Testamentary and Intestate Jurisdiction

                           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 : 16th March, 2026.

Appearance:

Mr. Ratnanko Banerjee, Sr. Adv. Mr. Sarvapriya Mukherjee, Adv. Mr. Sourodeep Banerjee, Adv. Mr. Saunak Mukhopadhyay, Adv.

Mr. Shoham Sanyal, Adv.

...for the petitioner.

Mr. Jayanta Kumar Mitra, Sr. Adv.

Mr. Aniruddha Mitra, Sr. Adv. Mr. Shilon Sengupta, Adv.

Ms. Usha Doshi, Adv.

...for the Caveator Umesh Chamria.

Mr. Utpal Kr. Bose, Sr. Adv.

Mr. Rishad Medora, Adv.

Mr. Mr. Pushan Majumdar, Adv.

Mr. Saptarshi Biswas, Adv.

...for the Caveator Neeraj Khanna.

GA/1/2021, GA/3/2021, GA/6/2022, GA/9/2024 The Court: By consent of the parties, the hearing of the matter stands

concluded.

In view of the prayer made on behalf of the parties, the time to file the

Written Notes of Submissions stands extended till 24 March, 2026.

Let this matter appear on 24 March, 2026 for the limited purpose of

filing the Written Notes of Submissions.

(RAVI KRISHAN KAPUR, J.)

SK.