Section 18 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
18.
- It will Not be necessary to set out in the application or in the affidavit any document, which is part of a record present in the High Court, but the application shall state shortly all facts upon which it is intended to rely, and shall give the number, letter, title or other description of all documents on the record present in the High Court, to which it is intended to refer.
