Section 70(6) in The M.P. Vanijyik Kar Adhiniyam, 1994
(6)Where an appeal against the judgement of the High Court under sub-section (5) is entertained by the Supreme Court, the [Appellate Board] [Substituted by M.P. Vanijyik Kar (Sanshodhan) Act, 2003 (32 of 2003) for the word 'Tribunal' w.e.f. 30-9-2003.] shall dispose of the case in accordance with the judgement delivered by the Supreme Court and for this purpose a copy of the judgement of the Supreme Court shall be sent to the [Appellate Board] [Substituted by M.P. Vanijyik Kar (Sanshodhan) Act, 2003 (32 of 2003) for the word 'Tribunal' w.e.f. 30-9-2003.] by the High Court under its seal and the signature of the Registrar.
