Section 61 in The Appellate Side Rules of The High Court at Calcutta
61. Whenever by an order of a Division Bench, the decree or order of a lower court is modified or reversed, or costs are fixed in any special sum not specified in the judgment, as soon as the decree or order has been drawn up, it will be the duty of the Assistant Registrar (Court) concerned to cause a notice to be issued to the advocates concerned or to the parties, if acting in person, stating that such decree or order has been drawn up and that it may be perused by any party or his advocate within one week from the date of the issue of the notice.
