Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 60 in The Appellate Side Rules of The High Court at Calcutta

60. On receipt of the finding of a lower court in a case referred under Order XLI, Rule 25, Civil Procedure Code, the Deputy Registrar shall notify to the advocates of the parties that any objection to such finding must be filed within one week from the date of the service of the notice.