Section 9A in The Appellate Side Rules of The High Court at Calcutta
9A. In all second appeals, all appeals from original orders, all appeals from appellate orders and all appeals from orders of remand under Order XLI, Rule 23 of the Civil Procedure Code, there shall be filed, at the time of filing the appeals, second copies of the memoranda of appeal and of the judgments and orders of lower courts (in the case of second appeals and appeals from appellate and remand orders, copies of the judgments or orders of both the lower courts) for the use of the second Judge of the Bench taking such appeals and the same shall be returned to the appellant's advocate after the appeal is heard under Order XLI, Rule 11 of the Civil Procedure Code. These second copies shall be plain uncertified copies.
