Section 21(4) in Conduct of the Government Litigation, Rules, 2000
(4)On receipt of or after preparing parawise replies the administrative department concerned shall forward the complete case papers, as far as possible, within two weeks from the date of receipt by it or in any case before the expiry of the date mentioned in the notice of motion to the Law Department concerned and also forward the copies of the same to the Legal Remembrancer or the Joint Legal Remembrancer, Law Department.
