Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 20A in The Appellate Side Rules of The High Court at Calcutta

20A. The advocates for the appellant and the respondent shall at the time of filing their respective lists, enter in such lists the names and correct addresses (with Post Office) of the parties on whose behalf the lists are filed by them.