Section 19 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
19. [ [[Rule 19 substituted vide Notification No. 7103-G dated 18.11.1999. Earlier rule 19 stood as under:
'19. In the case of an application relating to a matter which is or has been before the High Court, the High Court file, together with the application, shall be placed before the Court or the Registrar at the time of the hearing of the application. When the applicant desires that any document in a record present in the High Court shall be produced at the hearing. In order that it may be referred to by the Court, he shall at the time of filing the application, give Notice to produce the same to the proper officer of the Court.Note. - This rule will Not apply to applications filed in Andaman and Nicobar Islands if the document is Not available there.'.]]- In the case of an application relating to a matter which is or has been before the High Court, the High Court file, together with the application shall be placed before the Court or the Registrar at the time of hearing of the application. When an applicant desires that any document in a record present in the High Court shall be produced at the hearing, in order that it may be referred to by the Court, he shall at the time of filing the application, give Notice to produce the same to the proper officer of the Court.Provided that No production shall be made in a pending case without the approval of the Judge, before whom the case is pending.]
