Section 32(9) in The State Financial Corporations Act, 1951
(9)Any party aggrieved by an order [under sub-section (4-A), sub-section (5)] [ Inserted by Act 43 of 1985, Section 20 (w.e.f. 21-8-1985).] or sub-section (7) may, within thirty days from the date of the order, appeal to the High Court, and upon such appeal the High Court may, after hearing the parties, pass such orders thereon as it thinks proper.
