Section 48(2) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
(2)All other Rules applicable to Original Side Appeals and Appellate Side Appeals in terms of the Rules of the Original Side and Appellate Side shall apply mutatis mutandis to the appeals preferred in the Original Side and appeals preferred in the Appellate Side respectively:Provided that unless the Court otherwise directs No prayer for any interim order shall be entertained unless a copy of an application for such an interim order has been served upon a party, who has lodged a caveat in the Form and manner as may be prescribed, and given an opportunity of being heard.]
