Section 31(3)(b) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Sikkim - Subsection

Section 31(3)(b) in Conduct of the Government Litigation, Rules, 2000

(b)If Government in the Law Department decides to file an appeal and the appellate court directs the State to deposit the decretal amount in the trial court, before making an order for staying the execution of decree under sub-rule (5) of rule 5 of the Code of Civil Procedure, 1908, a prayer should be made to the appellate court not to allow the opponent to withdraw the deposit till the decision of the State appeal.

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State of Sikkim - Subsection

Section 31(3)(b) in Conduct of the Government Litigation, Rules, 2000