Section 13 in The Family Courts (Calcutta High Court) Rules, 1990
13. Returnable date of summons
. - Unless otherwise ordered, the writ of summons shall be made returnable three weeks after the date of the fling of the petition, if the respondent resides within the local limits of the court, and five weeks after the date of the filing of the petition, if the respondent resides outside the said limits. The returnable date will be fixed on the day of the week fixed for giving directions as provided in Rule 24.
