Section 85 in The Appellate Side Rules of The High Court at Calcutta
85. (i) All caveats in respect of applications expected to be made in any proceeding to be instituted shall be entered in the appropriate register to be maintained and the said register shall contain the following particulars:
(a)serial number;(b)date;(c)name of caveator with address;(d)the name of the applicant with address;(e)number and nature of the proceeding to be instituted;(f)valuation of the proceeding;(g)number and year of the suit or other proceeding in which the order or decree had been passed and with relation to which the application is expected to be made;(h)the court which passed that decree or order; and(i)all caveats in respect of applications made or expected to be made in any proceeding pending shall forthwith to be incorporated in the records of that proceeding and the fact of the lodging of such caveat shall be recorded in the order - sheet under the date and signature of the superintendent of that department dealing with the said proceeding.
