Section 16 in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
16. Appeal to High Court in certain cases.
(1)Any person aggrieved by any decision, order of the Commission may file an appeal to the High Court.(2)Except as aforesaid, no appeal or revision shall lie to any court from any decision or order of the Commission.(3)Every appeal under this section shall be preferred within sixty days from the date of communication of the decision or order of the Commission to the person aggrieved by the said decision or order :Provided that the High Court may entertain an appeal after the expiry of the said period of sixty days if it is satisfied that the aggrieved person had sufficient cause for not preferring the appeal within the said period of sixty days.Chapter-IV Energy Tariff
