Section 58 in The West Bengal Housing Industry Regulation Act, 2017
58. Appeal to High Cour.
(1)Any person aggrieved by any decision or order of the Appellate Tribunal, may file an appeal to the High Court, within a period of sixty days from the date of communication of the decision or order of the Appellate Tribunal, to him, on any one or more of the grounds specified in section 100 of the Code of Civil Procedure, 1908 (5 of 1908):Provided that the High Court may entertain the appeal after the expiry of the said period of sixty days, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.(2)No appeal shall lie against any decision or order made by the Appellate Tribunal with the consent of the parties.
