Section 28 in Calcutta High Court Contempt of Courts Rules, 1975
28.
In applications moved before the Original Side, when the return of service has been filed and in proceedings for criminal contempt initiated in the Appellate Side when the return of service (which shall include a return of Non-service) upon the contemner-opposite party has been received and on the expiry of the returnable date the matter shall be put down in the daily or peremptory list of the appropriate Court for direction.
