Section 30 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
30. [ [[Rule 30 substituted vide Notification No. 7103-G dated 18.11.1999. Earlier rule 30 stood as under:
'30. Every application for vacating and/or modifying any ex parte interim order shall, unless the Court otherwise directs, be filed only upon previous Notice to the petitioner in the Writ petition and as and when an application is filed, it should forthwith be listed for hearing in the daily list under a special heading 'Application for vacating ex parte interim order' and all endeavours should be made to dispose of such application at the earliest possible opportunity.']]- Every application for vacating and/or modifying any ex parte interim order shall, unless the Court otherwise directs be filed only upon previous Notice to the petitioner in the writ petition and as and when application is filed, it should forthwith be listed for hearing at the top in the daily list under a special heading "Application for vacating ex parte interim order" and all endeavours should be made to dispose of such application at the earliest possible opportunity.]
