Section 36 in Calcutta High Court Contempt of Courts Rules, 1975
36. Repeal and Savings.
- On the coming into force of these rules, all existing rules or the like governing any matter dealt with or covered by these rules shall stand repealed :Provided that this appeal shall Not affect or invalidate anything done, any action or decision taken, any disposal made, any order or proceeding made or issued under the existing rules before the amendment of these Rules.Appendix IForms Of Rule NisiForm No. 1Upon reading a petition of ............................ and his/their affidavit of verification thereof, dated....................... and the exhibits or annexures to the said petition and upon hearing ........................ advocate or the said petition(s).It is ordered that Rule do issue calling upon the respondent/ respondents to show cause why he/they should Not be committed to prison or otherwise penalised or dealt with for having ............................. (set out the nature of contumacious conduct).And it is further ordered that pending the disposal of this Rule the respondent/respondents are restrained from............................. (State particulars).The Rule is made returnable..................................................On the returnable date, it is ordered, the respondent/respondents shall appear personally before this Court......................... at a.m. /p.m. and shall Not leave the Court without permission.Form No. 2Whereas it has been brought to the Notice /been reported to of this Court by an affidavit filed by the Advocate-General, Registrar, Appellate/Original Side of this Court that the respondent/respondents has/have......................................(Set out the nature of contumacious conduct)It is ordered that a Rule do issue calling upon the respondent(s) to show cause why he/they should Not be committed to prison or otherwise penalised or dealt with for the acts or conduct stated above.The Rule is made returnable on...........................................The contemner shall be personally present in Court at.................................... on the returnable date and shall Not leave the Court without permission.Appendix IIIn The High Court At Calcutta(Special Jurisdiction) Contempt of CourtNo.............................................. of...................................ToThe Sheriff of the Town of Calcutta and................................ToThe Superintendent of the Presidency JailWhereas.......................................... (Give full name and address of the contemner) has this........................................ day of 20....................... been found guilty of contempt of court for (Give particulars).................................. and whereas it has been ordered that the said................................ (Give name of the contemner) be.............................(Give particulars of the sentence imposed)These are therefore to will and require you the said Sheriff to take the said........................... and to carry and convey................... forthwith to the said Jail under safe and secure conduct. And you the said Superintendent aforesaid are hereby in the name of President of the Union of India commanded and required to take and receive the said............................... into the Jail and keep imprisoned therein until the further order of this Court.Witness............................ Chief Justice at Calcutta aforesaid the.................................. day of......................... in the year Two thousand and ...............................Attorney.Registrar.By order of the High CourtDeputy Registrar.Suit No.................................... of 19.................In The High Court At CalcuttaSpecial Jurisdiction/Civil JurisdictionversusContempt WarrantFiled this.............................. day of......................... 20.................Assistant RegistrarAttorney.
