Section 6(xi) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
(xi)On the returnable day of such rule or on any day to which the hearing thereof may be adjourned where No cause is shown, or where cause is shown or where cause shown and disallowed, the Court shall pass an order that the person or persons improperly detained shall be set at liberty or delivered to the person entitled to his or their custody. Where cause is allowed the Rule shall be discharged;
