Section 25(5) in Conduct of the Government Litigation, Rules, 2000
(5)As soon as the standing Counsel receives the Vakalatnama and the instructions for contesting the appeal, he shall without any delay draw up the case and lodge the same in the Supreme Court within the time prescribed for.Note: - (i) Limitation for entering appearance on behalf of respondent in the Supreme Court is 30 days of the service on him of the notice of lodgement of the petition of appeal as prescribed under rule 12, Order XV of the Supreme Court Rules, 1966.(ii)Under rule 35, Order XV of the aforesaid Rules, the respondent has to lodge his case within 30 days from the date of service of a copy of the statement of case lodged by the appellant.
