Section 4 in Calcutta High Court Contempt of Courts Rules, 1975
4.
Every petition and affidavit in connection therewith (suitably modified where necessary) shall be entitled:In the matter of Contempt of CourtAndIn the matter of (state briefly the nature of contumacious conduct complained of)AndIn the matter of (state the name and other particulars required as in a plaint, of the petitioner and each of the petitioners)-PetitionerVersus(State the name and other particulars required, as in a plaint, of the respondent or each of the respondents)-Respondents
