- Whenever notice of any appeal against any order of any case in which Government has not appealed is served on the Government pleader, he shall enter on the back of the notice the date of its receipt and obtain a copy of the judgement appealed against, if not already in his possession, and shall transmit them to the District Officer, with a copy of the memorandum of appeal and with his opinion upon the case and upon the validity of the grounds taken in appeal.
