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] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(2) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

(2)The service of all orders and the Rule nisi upon the respondent or respondents. Provided, however, that in applications marked 'Appellate Side', the cost of serving interlocutory orders by post upon the respondent or respondents shall be borne by the petitioner.