Section 29 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
29.
- A party who has been served with Notice as aforesaid [. . . . .] [The words 'or a party who has lodged a caveat in the Form or manner as may be prescribed' deleted vide Notification No. 480-G dated 15.1.2009. ] or any of the respondents having kNowledge of such a petition or application, shall be entitled to appear at the hearing thereof and shall have opportunity of being heard.
