Section 27(1) in Conduct of the Government Litigation, Rules, 2000
(1)As soon as the case, either filed on behalf of the State or against the State and its officers, is decided by the Supreme Court, the Standing Counsel shall communicate the decision to the Legal Remembrancer and also to the administrative department or Government officer concerned and the Government Advocate or Public Prosecutor concerned in the High Court. He shall also obtain a certified copy of judgement and decree, final order or sentence, as the case may be, passed by the Supreme Court and send it to the administrative department concerned for compliance.
