Section 146 in The Rajasthan Law And Judicial Department Manual, 1952
146. Procedure in regard to an appeal or a Petition for leave to appeal in the Supreme Court by a private party.
(1)On receipt of a notice of appeal or of a petition for leave to appeal in the Supreme Court by a private party against Government, the Law and Judicial Department shall intimate the fact to the Advocate-General/Government Advocate and to the Department concerned. The Law and Judicial Department shall also at the same time send intimation in respect of such notice to the Standing Advocate-on-Record at New Delhi.(2)On receipt of intimation the concerned Law Officer shall prepare a brief of the case for the use of the Advocate-on-Record and Counsel at New Delhi and send the same to the Law and Judicial Department.(3)The Law and Judicial Department shall then send necessary instructions to the Standing Advocate-on-record at New Delhi for the proper conduct of the appeal or petition on behalf of the Government.
