Section 46 in The Family Courts (Calcutta High Court) Rules, 1990
46. Filing memorandum in court
. - On the proceedings before the Counsellor coming to an end and on the Counsellor filing memorandum in the petition setting out the outcome of the proceedings before him, the Registrar shall call a meeting of the parties to fix a date of hearing of the petitions. Intimation of such meeting shall be given to the parties by registered post or personally.
