Section 21(7) in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980
(7)A claimant who is dissatisfied with the decision of the Commissioner may prefer an appeal against such decision to the High Court within the local limits of whose jurisdiction the registered office of the company is situated:Provided that where a person who is a Judge of a High Court is appointed to be the Commissioner, such appeal, shall be heard and disposed of by not less than two Judges of that High Court.
