Section 26A in The Appellate Side Rules of The High Court at Calcutta
26A. In cases in which any paper or papers which are to be included in the paper - book under Rule 11 or Rule 64(A) of this Chapter have been omitted from the list, the office shall give notice to the advocate concerned to the effect that unless the list is amended within seven days from the receipt of such notice or an order for the exclusion of such paper or papers is obtained upon an application before the expiry of that period, the paper or papers will be included in the list under the aforesaid rules, and the office shall proceed to include them on the expiry of the said period if no action is taken by the advocate.
