Section 53 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
53. [ [[Rule 53 substituted vide Notification No. 7103-G dated 18.11.1999. Earlier rule 53 stood as under:
'53. Save and except as provided by these rules and subject thereto, the procedure provided in the Code of Civil Procedure (Act V of 1908) in regard to suits shall be followed, as far as it can be made applicable, in all proceedings for issue of a writ.']]- Save and except as provided by these Rules and subject thereto, the provisions of the Code of Civil Procedure (Act V of 1908) in regard to suits shall be followed, as far as it can be made applicable, in all proceedings under Article 226 and Nothing in these Rules shall be deemed to limit or otherwise affect the inherent power of this Court to make such orders as may be necessary for the ends of justice or to prevent abuse of the process of the Courts.]
