Section 33 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
33. [ [[Rule 33 substituted vide Notification No. 7103-G dated 18.11.1999. Earlier rule 33 stood as under:
'33. In application marked 'Original Side', minutes shall be maintained as in applications made in the Original Side of the High Court. In application marked 'Appellate Side' an order Book shall be maintained in as Civil Revision cases in the Appellate Side.']]- In applications marked "Original Side", an order book and minutes shall be maintained as in applications made in the Original Side of the High Court. In applications marked "Appellate Side", an order book shall be maintained as in Civil Revision Cases in the Appellate Side.]
