- When a Revision Application under this Chapter is filed by the appellant or the application, the opposite party shall, unless otherwise directed by the Court, be the Government Pleader. Provided that where the application is filed on the behalf of the State, the opposite party shall be the appellant or applicant. Where the State itself is the appellant or applicant in the proceeding in which the decision sought to be revised is made, the opposite party may be the Government Pleader as the officer appointed by the Government of Gujarat under Section 5(2) of the Bombay Court Fees Act, 1959.
