Section 21(e) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
(e)Papers in' connection with interlocutory applications, applications for substitution, amendment etc. must be maintained in separate files in the same manner. All pleadings in interlocutory matters must indicate the nature of the interlocutory proceeding at the top of each pleading and at the top of the file in which papers relating to the matters are maintained.]
