Section 39 in The Appellate Side Rules of The High Court at Calcutta
39. Notice for service on respondents or opposite parties residing in any district other than that from which the appeal, application, etc., comes, shall be sent by the Deputy Registrar to the proper court in the district in which such notice is to be served. If, however, the opposite party, or any of the pal ties to be served, resides in the same district but outside the jurisdiction of the court from which the appeal, application, etc., comes, the notice shall be sent for service to the court within whose jurisdiction the party resides, if known; if not known, then to the court from which the appeal or application comes, directing the latter to forward it to the proper court within the jurisdiction of which the notice is to be served. The court which serves any notice shall in every case make its return of service, or of the failure of service (as the case may be), direct to the High Court.
