Section 24(2) in Conduct of the Government Litigation, Rules, 2000
(2)If it is decided to file an appeal in the Supreme Court against the judgement, decree, order or sentence passed or made by the High Court, or any other court or tribunal, the Legal Remembrancer, Law Department, shall with the approval of the Government send instructions to the Standing Counsel for the State in the Supreme Court, for filing Special Leave Petition in the Supreme Court under Article 136 (1) of the Constitution, along with the following case papers:-(a)The certified copies of judgement, decree, order or sentence appealed from;(b)A Vakalatnama duly signed by the Chief Secretary in favour of the Standing Counsel;(c)Paper-Book; and(d)A detailed note explaining the law and facts of the case.The copies of the above communications shall also be sent to all concerned.Note: - Limitation period for filling of a petition for special leave to appeal to the Supreme Court is 90 days from the date judgement, decree, order of sentence to be appealed from.
