Section 83 in The Appellate Side Rules of The High Court at Calcutta
83. (i) Every caveat shall contain the following particulars:
(a)name and full postal address of the person lodging caveat;(b)name of the applicant in respect of whose application the caveat is intended to be lodged and the full postal address of such applicant;(c)the court by which the decree or order referred to in the caveat was passed together with the number and the year of the suit or proceeding in which the decree or order was passed;(d)particulars of the proceeding of the High Court, in case the caveat is being lodged in a pending proceeding with reference to which the caveat is being lodged;(e)value of the suit or proceeding; and(f)a statement that the notice of the caveat had been served on the person by whom the application in respect of which the caveat is being lodged has been or is expected to be made.(ii)Every caveat shall bear requisite court - fee stamp.(iii)Every caveat shall be signed and dated either by the person lodging the caveat or his advocate.(iv)When a caveat is being lodged through an advocate a vakalatnama executed by the caveator and accepted by the said advocate shall be annexed to the caveat and such a vakalatnama will remain in force for the purpose of appearance on behalf of the caveator in the proceeding instituted and in all matters arising therefrom or connected therewith.
