Section 5(13) in Karnataka Conduct of Government Litigation Rules, 1985
(13)Wherever any interim order is passed in any case affecting the interest of the Government immediate action shall be taken by the litigation conducting officer and the law officer for getting such order vacated. It shall be the duty of the law officer to contact the litigation conducting officer and to take necessary steps to get the order vacated, by filling an application. For that purpose it is not necessary to wait for specific instruction or direction from the concerned Administrative Secretariat or [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] or the Director of Prosecutions and Government Litigation. Such applications shall invariably be filed in all cases. Delay or failure to take necessary steps for the purpose will be treated as dereliction of duty and viewed seriously.
