Section 45 in The Appellate Side Rules of The High Court at Calcutta
45. In an appeal in which more than one respondent is to be served with the notice under Order XLI, Rule 14, Civil Procedure Code, the Deputy Registrar, in fixing the time for the hearing of the appeal, shall fix the 21st day after the day fixed for the service of the notice of appeal on the respondent for whom the longest period is allowed under the following rule.
