Section 35(2) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
(2)In applications marked 'Appellate Side', where fresh service is to be effected, Notice of that fact shall be given to the petitioner, who shall, within a week of the service of such Notice, file the requisite number of copy or copies of the petition, for such fresh service. In case of default in filing such copies, the matter will be placed before the appropriate Court for further directions.
