Section 65 in Conduct of the Government Litigation, Rules, 2000
65. Filling of Caveat.
- If it is anticipated by the administrative department or the Government Officer concerned that in any suit, appeal or any other civil proceedings, the litigants are likely to obtain an ex-parte order from the Court against the State or its officers, which may result in unnecessary complications or loss to the Government, the administrative department or the Government Officer concerned shall at once send his instructions to the Law Officer concerned in the High Court or the sub-ordinate Court, as the case may be, for filing of a Caveat in the concerned Court. The administrative department or the Government Officer concerned shall thereafter give an intimation of the same to the Legal Remembrancer for obtaining his sanction to the same.
