Section 145(3) in The Rajasthan Law And Judicial Department Manual, 1952
(3)When an appeal is to be filed in the Supreme Court, the Law Officer concerned, shall without delay, take steps to have the record prepared in the High Court in accordance with the Supreme Court Rules and the rules of the High Court for transmission to the Registrar. Supreme Court. He shall at the same time prepare a brief of the case and the tentative grounds of appeal for the use of the Standing Advocate on record and Counsel at New Delhi and forward the same through the Advocate-General to the Law and Judicial Department for further action.
