Section 25(6) in Conduct of the Government Litigation, Rules, 2000
(6)Filing of Caveat: - If it is anticipate by the administrative department concerned or the Government Advocate or Public Prosecutor concerned in the High Court that an application for special leave to appeal to the Supreme Court will be made by the opposite party and if it is decided to oppose such application, a brief of the case along with opinion on merits of such appeal, shall at once be prepared by it or him and sent to the legal Remembrancer, who shall with necessary instructions send the same to the Standing Counsel for filing of a caveat in the Supreme Court.Note: - It may be noted that until the caveat has been lodged under rule 2, Order XVIII of the Supreme Court Rules, 1966, or a Vaklatnama, has been filed, the State can not be heard in opposition of the special leave petition filed by the opposite party.
