Section 28 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
28. [ [Inserted by vide Notification No. 7103-G dated 18.11.1999.]
- Every such application filed shall ordinarily be listed before the appropriate bench under the heading "For Admission" after 48 hours. The said period of 48 hours shall be deemed to be sufficient Notice to the respondent-opposite party covered by Rule 26 of these rules to seek instruction. Except in special circumstances No adjournment shall be granted by the Court in such cases for seeking instructions once the case has been so listed for admission.]
