Section 33E in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
33E. Appeal to Supreme Court of India.
(1)Notwithstanding anything contained in the Code of Civil Procedure, 1908 or in any other law for the time being in force, an appeal shall lie against any order, not being an interlocutory order, of the Appellate Tribunal to the Supreme Court on any substantial question of law arising out of such order.(2)No appeal shall lie against any decision or order made by the Appellate Tribunal which the parties have consented to.(3)Every appeal under this section shall be preferred within a period of forty-five days from the date of the decision or order appealed against:Provided that the Supreme Court may entertain an appeal after the expiry of the said period of forty-five days if it is satisfied that there was sufficient cause for not filing it within that period.
