Section 27 in Calcutta High Court Contempt of Courts Rules, 1975
27.
Except as otherwise specified in these Rules-in respect of applications moved before the Original Side, the Rules of the Original Side relating to interlocutory applications and in respect of applications moved before the Appellate Side' or in respect of proceedings for Criminal Contempt initiated in the Appellate Side Rules of the Appellate Side relating to Civil Revision Cases or Criminal Revision Cases, as the case may be, shall apply mutatis mutandis with regard to the following matters:-(1)The drawing up of all interlocutory Orders and Rule Nisi.(2)The service of all orders and the Rule Nisi upon the respondents or the contemners :Provided that in applications moved before the Appellate Side the cost of serving the interlocutory orders by post upon the respondent or respondents shall be borne by the petitioner.(3)The appointment of next friend for a petitioner or a guardian ad-litem for the respondent or the contemner, where the petitioner or the respondent or the contemner as the case may be, is as minor or a person under disability.(4)The entering of appearance of the respondents or the contemners including the filing of Vakalatnamas and power of attorney.(5)The making of interlocutory applications.(6)Affirmation of affidavits.(7)Filing of petitions and affidavits.(8)Payment of court-fees.(9)Payment of process-fees.(10)The drawing up of order generally.(11)Assessment or taxation of cost.(12)Any matter, Not expressly covered by these rules.
