(1)An appeal shall lie as of right from any order or decision of High Court in the exercise of its jurisdiction to punish for contempt—(a)where the order or decision is that of a single Judge, to a Bench of not less than two Judges of the Court;(b)where the order or decision is that of a Bench, to the Supreme Court:Provided that where the order or decision is that of the Court of the Judicial Commissioner in any Union territory, such appeal shall lie to the Supreme Court.
