Section 42(2) in Conduct of the Government Litigation, Rules, 2000
(2)If such a decree relates to a case dealt with by the High Court in exercise of its appellate jurisdiction, the decree is transmitted by the High Court to the subordinate trial court. As soon as the decree is so transmitted, the Law Officer concerned in the High Court shall inform the administrative department or the Government Officer concerned, as the case may be, who shall then send necessary instructions to the Law Officer in the Civil Court, having jurisdiction to execute the decree, to take necessary steps for the due execution of the decree.
