Section 86(ii) in The Appellate Side Rules of The High Court at Calcutta
(ii)on receipt of such an application the office shall with reference to the register of caveats or the order - sheet in case of pending proceedings, forthwith make an endorsement thereon as to whether any caveat had been lodged in respect of such an application and unless otherwise directed by the court shall serve notice thereof by registered post at the cost of the caveator; provided that where the caveat had been lodged through an advocate such service may be effected through the advocate;
