Section 35 in The Appellate Side Rules of The High Court at Calcutta
35.
(1)Whenever it is necessary under these Rules to issue a notice to a respondent under Order XLI, Rule 14, Civil Procedure Code, the appellant shall, simultaneously with the filing of the fee, for the issue of such notice, file printed forms of such notices, duly filled up in the prescribed Form No. 3 (Civil), Appendix I, the date of appearance and the date of the notice being left blank.Note : 1. The Form shall contain the full address of each respondent including the Munsifi within which he resides [vide Rule 2(b)].
