Section 13(1) in Karnataka Conduct of Government Litigation Rules, 1985
(1)The cases filed by the Government in the Supreme Court are mainly appeals filed against the judgments or orders of the High Court. On receipt of the copy of a judgment or order passed by the High Court if an appeal lies against such order to the Supreme Court, [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall examine the feasibility of filing an appeal to the Supreme Court. If the order of the High Court is of general application i.e., likely to be followed in other cases adversely affecting the interest of the Government, an appeal must be tried having regard to the merits of the case but irrespective of the actual implication of the order in that particular case. In other cases decision may be taken having regard to the merits of the case and the implication of the court order, if necessary, in consultation with the administrative department. [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall take such decision at least one month prior to the last date for filing the appeal.
