Section 18 in The Family Courts (Calcutta High Court) Rules, 1990
18. Power to direct issue of fresh summons
. - Whenever upon further amendment of any writ 0? summons the Registrar is of opinion that a fresh writ of summons should be substituted, he shall direct it to be done and such fresh writ of summon shall be prepared by the petitioner and be examined, signed and sealed by the proper officer.
