Section 49C(2) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000
(2)An appeal shall lie from any judgment or order, not being interlocutory order, of the Special Tribunal, to the Special Court, Every appeal under this subsection shall be preferred within a period of sixty days from the date of judgment or order of the Special Tribunal:Provided that the Special Court may entertain an appeal after the expiry of the said period of sixty days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the period of sixty days.
