Section 17 in The Family Courts (Calcutta High Court) Rules, 1990
17. Copy of petition to be furnished to the respondent
. - Any respondent applying to the petitioner for a copy of the petition and exhibits annexed thereto shall be furnished with the same but where there are several respondents, it shall be sufficient to supply one copy of the petition and exhibits to the party/parties:Provided that if the application is made after the passing of a decree in a petition, such copy need only be furnished to the respondent on payment of the copying charges.
