Section 32 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
32.
- A Rule nisi issued on an application moved in the Original Side shall be drawn up as far as may be in the model Form set out in Appendix I while the Rule nisi issued on an application in the Appellate Side shall be drawn up in the manner as in respect of an application under section 115 of the Code of Civil Procedure.
