Section 10 in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
10. Appeals from decrees of Commercial Courts.
(1)Any person aggrieved by the judgment or order of a Commercial Court below the level of a District Judge may appeal to the Commercial Appellate Court within a period of sixty days from the date of judgment or order.(2)Any person aggrieved by the Judgment or order of a Commercial Court at the level of District Judge exercising original civil jurisdiction may appeal to the High Court within a period of sixty days from the date of the judgment or order :Provided that an appeal shall lie from such orders passed by a Commercial Court that are specifically enumerated under Order XLIII of the Code of Civil Procedure, Samvat 1977 as amended by this Act and section 37 of the Jammu and Kashmir Arbitration and Conciliation Act, 1997.(3)Notwithstanding anything contained in any other law for the time being in force or Letters Patent of High Court, no appeal shall lie from any order or decree of a Commercial Court otherwise than in accordance with the provisions of this Act.
