Section 47 in The Appellate Side Rules of The High Court at Calcutta
47. When in an appeal or other proceeding the court orders a notice to show cause to issue, such notice shall ordinarily be issued to all parties to such appeal or other proceeding and to any person whom it is proposed to make a party. If the person to whom the notice is to issue is a minor, a person of unsound mind, or other disqualified person, it shall also be issued to the guardian or next friend of such person.
[47A. A copy or an additional copy, as the case may be, of every notice issued in applications under Articles 226 and 227 of the Constitution in which the State or any officer of the State has been made a party, shall be sent to the Superintendent and Remembrancer of Legal Affairs.] [Added by Notification No.2304-G, dated 29.03.1958.]
