Section 62 in The Appellate Side Rules of The High Court at Calcutta
62. When such notice has been issued, any party or his advocate may, before the expiry of the time prescribed in Rule 61, peruse the decree and either sign it or state his objection to the Judge or Judges, or one of them who delivered the judgment; or if such Judge or Judges has or have ceased to be a Judge or Judges of the court, or be absent on leave, then before such Judge or Judges as the Chief Justice may appoint for that purpose.
