Dalbir Kaur Kalra vs Neena Bhatia
2026 Latest Caselaw 2315 Cal/2

Calcutta High Court

Dalbir Kaur Kalra vs Neena Bhatia on 25 March, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD 18,24,25



                 IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE
                         IA NO. GA/5/2026
                          In CS/244/2019

                       DALBIR KAUR KALRA
                                Vs
                          NEENA BHATIA
                               WITH
                        IA NO. GA/1/2019
                     (Old No: GA/2943/2019)
                         In CS/244/2019

                       DALBIR KAUR KALRA
                               Vs
                          NEENA BHATIA
                              WITH
                        IA NO. GA/4/2024
                         In CS/244/2019

                       DALBIR KAUR KALRA
                               Vs
                         NEENA BHATIA


BEFORE:
The Hon'ble JUSTICE SUGATO MAJUMDAR

Date:25th March, 2026

APPEARANCE:

Mr. Ganesh Prasad Shaw,Adv. Mr. Purnendu Modak,Adv.

...for the plaintiff.

Mr. Chayan Gupta,Adv.

Mr. Pourush Bandopadhyay,Adv.

Ms. Abhipiya Sarkar,Adv.

...for the defendant.

The Court:-Affidavit of service as well as affidavit-in-opposition in GA No.

5 of 2026 is filed today. Let the same be kept in the record.

Mr. Gupta, learned Counsel for the defendant submitted that the

affidavit is ready and affirmed. The same should be filed in course of the day

subject to payment of cost of Rs. 15,000/- in the High Court Legal Services

Committee within three days. Time to file written statement is extended till 27 th

March, 2026. All the pending applications shall be taken up on the returnable

date.

Let the matter appear in the list on 30 th March, 2026 for further order.

(SUGATO MAJUMDAR, J.)

s.chandra