Section 25(2) in Conduct of the Government Litigation, Rules, 2000
(2)If it is decided to file an appeal in the Supreme Court against the judgement, decree, order or sentence passed or made by the High Court, or any other court or Tribunal, the Legal Remembrancer Law shall send instructions to the Law Officer for the State, appointed by the Government in the Law Department in the Supreme Court, for filing Special Leave Petition in the Supreme Court under Article 136(1) of the Constitution, along with the following case papers:-(a)The certified copy/copies of Judgement, decree order or sentence appealed from;(b)A Vakalatnama duly signed by the Chief Secretary in favour of law Officer;(c)Paper-Book; and(d)A detailed note explaining the law and facts of the case.Two copies of the above communication shall also be sent to all concerned.Note: - Limitation period for filing of a petition for special leave to appeal to the Supreme Court is 90 days from the date of the judgement, decree, order or sentence to be appealed from:Provided that the limitation period for filing special leave to appeal to the Supreme Court in a case involving death sentence is 60 days from the date of the judgement, decree, order or sentence under Article 133(a) of the Limitation Act, 1963.
