Section 12 in The Family Courts (Calcutta High Court) Rules, 1990
12. Sealing of summons, rules, decrees
. - The seal of the court shall not be affixed to any Writ of Summons, Rules, Order, Warrant or other mandatory process, unless the same is signed by an officer of the court to be called the Sealer and unless the name of the party is subscribed thereto. The date of the sealing shall be inserted below the signature of the Sealer.
