Dalbir Kaur Kalra vs Neena Bhatia
2026 Latest Caselaw 2443 Cal/2

Calcutta High Court

Dalbir Kaur Kalra vs Neena Bhatia on 30 March, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD 9,12,14,15



                   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/6/2026
                           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:30th 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.

GA No. 6 of 2026 is an application filed by the Plaintiff praying for

deposit of occupational charges in a specific bank account standing in the

name of the daughter of the Plaintiff, particulars of which are given in

paragraph no. 6.

Mr. Gupta, learned Counsel for the Defendant did not raise any

objection. Liberty is given to the Defendant to deposit money in the said

account mentioned in paragraph 6.

It is made clear that the Plaintiff will be hereby restrained from raising

any dispute on propriety on such deposits in the said account. GA No. 6 of

2026 stands, accordingly, disposed of.

Re:GA/5/2026

Learned Counsel for the Plaintiff submitted that all the cheques shall be

returned to the Defendant for issuing fresh cheques in the name of the

daughter of the Plaintiff, as ordered above and/or shall be deposited in the said

account which will not prejudice interest of the parties. This prayer is allowed.

GA No. 5 of 2026 stands disposed of accordingly.

Mr. Gupta, learned Counsel submitted that cost has already been paid

by Order dated 25th March, 2026. Receipt is furnished herewith. Copy of the

receipt be kept on record.

Fix on 18th May, 2026 for framing of issues. Discovery, inspection and

disclosure of documents as well as admission and denial of documents shall be

complete in the meantime.

GA No. 1 of 2019 and GA No. 4 of 2024 shall be taken up on the

returnable date.

(SUGATO MAJUMDAR, J.)

s.chandra