Section 63 in The Appellate Side Rules of The High Court at Calcutta
63.
(1)Should no objection be filed on or before the date specified in the notice, the Assistant Registrar (Court) shall submit the decree to the Judges for signature.(2)In drawing up decrees of this court dismissing with costs appeals by minors, the Assistant Registrar (Court) should be careful to make the next friend of the minor liable for such costs, unless the court otherwise orders.(3)In cases where a minor is a respondent and the decree of the court below is reversed or altered, it shall be the duty of the Assistant Registrar (Court) to call the attention of the Division Bench to that fact, in order that special directions may be given as to the payment of costs.
