Section 41(1) in Conduct of the Government Litigation, Rules, 2000
(1)When a decree has been passed in appeal in favour of the State or its officers by the High Court, the Law Officer in the High Court, administrative department or the Government Officer concerned shall, as soon as he receives copies of the judgement and decree, forward them to the Law Officer in the Civil Court, having jurisdiction to execute the decree, with instructions to the mode of execution. On receipt of such decree, the Law Officer concerned shall immediately apply for its execution in accordance with such instructions.
