Section 29A in The Appellate Side Rules of The High Court at Calcutta
29A. Where, in an appeal or other proceeding, the natural guardian of a minor respondent or opposite party, upon being duly served with notice, does not appear in due time, and the appellant or petitioner, as the case may be, desires that the same representation of the minor may continue as in the lower court, his advocate shall file an application, supported, if so directed, by an affidavit, for an appropriate order in the matter, stating inter alia whether there was separate contest on behalf of the said minor in the court below and / or whether his interests are identical with those of the appearing respondents or opposite parties.
