Section 10 in Conduct of the Government Litigation, Rules, 2000
10. Procedure when an appeal has been decided by a District Court.
- When an appeal from an original decree has been decided by an District Court against which second appeal has to be filed or defended, the same procedure as is prescribed in the foregoing rules for filling or defending an appeal from an original decree shall be followed for filling or defending a second appeal.Note: - The limitation for filing of second appeal to the High Court, against the decision of the lower appellate court, is 90 days under Article 116 of the Limitation Act, 1963, excluding the time taken for obtaining the certified copies of judgement and decree or order.
