Section 10(3) in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992
(3)Every appeal under this section shall be preferred within a period of thirty days from the date of any judgment, sentence or order of the Special Court:Provided that the Supreme Court may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the period of thirty days.
