Section 42(3) in Conduct of the Government Litigation, Rules, 2000
(3)If the Supreme Court passes a decree in favour of the State or its officers in a proceeding other than a Civil Appeal, the Law Officer in the Supreme Court shall apply to the Judge in the chamber for transmitting the decree to the High Court or any other appropriate court for enforcement. Thereafter the application for the execution of the decree shall be made to the appropriate court by the Law Officer concerned in the High Court or the Law Officer.
