Section 146(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)On receipt of a notice of appeal or of a petition for leave to appeal in the Supreme Court by a private party against Government, the Law and Judicial Department shall intimate the fact to the Advocate-General/Government Advocate and to the Department concerned. The Law and Judicial Department shall also at the same time send intimation in respect of such notice to the Standing Advocate-on-Record at New Delhi.
