Section 2A in The Appellate Side Rules of The High Court at Calcutta
2A. Nothing in Rule 2 shall be deemed to authorize the Registrar to make an order of dismissal of an appeal for default or for any reason or to determine disputed questions of representation under Order XXII, Rule 5, Civil Procedure Code, or to pass final orders on contested applications for the appointment and removal of next friends and guardians ad litem, or on contested applications under Order XXII, Rule 10, C.P.C.
