Section 42 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
42.
- Upon a final order being made, or a Rule being made absolute, the petitioner, through his Advocate or Advocate-on-record, as the case may be, shall within a week thereof, make a requisition in writing to the Registrar, for drawing up of the said order or the Rule. The Registrar shall then proceed to draw up the Order or Rule, upon Notice to the contesting parties or the Advocate or Advocates-on¬record appearing on their behalf.
