Section 38 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
38.
- Unless the Court otherwise directs, the respondent/ respondents shall file his/their affidavit-in-opposition/s within four weeks from the date of service of the Rule Nisi. The said affidavit¬in-opposition/s shall be accompanied by a receipt showing service of a copy of the same upon the petitioner or his advocate-on-record. Within three weeks from the date of service of the affidavit-in¬opposition / s upon the petitioner or his Advocate-on-record, as the case may be, the petitioner shall file his affidavit-in-reply thereto together with a receipt showing service of the said reply upon the respondent or his advocate-on-record:Provided that the Judge issuing Rule nisi while in Circuit at Andaman and Nicobar Islands shall give directions at the time of the issue of the Rule nisi for counter-affidavit or other affidavits and affidavit-in-reply.
