Section 59 in The Appellate Side Rules of The High Court at Calcutta
59. When an order has been made under Order XLI, Rule 23 or 25, Civil Procedure Code, the Deputy Registrar shall make a note of the same in a register to be kept for the purpose, and he shall bring to the notice of the Registrar any case in which the subordinate court has not made a return to the order of remand within four months, or within such time as may have been specially ordered.
