Section 43(1) in Conduct of the Government Litigation, Rules, 2000
(1)Unless there are any special reason to the contrary, every application made by the opposite party to an appellate court for staying the execution of decree passed in favour of the State or its officers shall be opposed strenuously by the Law Officer concerned on the following grounds:-(a)That Government was not responsible for the litigation and had done everything in its power to avoid it, and(b)That if the decree is reversed in appeal, Government is in a position to refund any amount which may have been recovered in execution.
