Section 49 in The Appellate Side Rules of The High Court at Calcutta
49. As soon as the paper - book has been prepared in accordance with the provisions of Chapter IX, and the appeal is otherwise ready for hearing, it shall be entered in the General Warning List and notice thereof shall be published in the manner prescribed in Rule 63 of Chapter IX of these Rules:
Provided that, unless there is a special order to the contrary, no appeal shall be entered in the Monthly Cause List until the expiry of fourteen days from its entry in the General Warning List of Appeals ready for hearing.
