Section 35(3) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
(3)Unless the Court otherwise directs, such of the respondents, who have already been served with a copy of the petition under Article 226 of the Constitution under Rules 26 and 27 as above need Not be served with a copy of such petition along with Notice of the Rule and No copies on that account need further be filed by the petitioner.
