Section 18 in Contempt of Courts (Patna High Court) Rules
18. Appeal.
- The appeal presented to the Court against the decision of a single Judge under Section 19(i)(a) of the Act shall be filed in accordance with the Patna High Court Rules meant for Letters Patent Appeals and such appeal shall be placed before a Division Bench for admission and hearing. After admission of the appeal, the provisions regarding issuance of notice and preparation of Paper-Book shall be governed by the Patna High Court Rules meant for Letters Patent Appeals.
