Section 10 in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992
10. Appeal.—
(1)Notwithstanding anything in the Code or the Code of Civil Procedure, 1908 (5 of 1908) or the Arbitration Act, 1940 (10 of 1940), an appeal shall lie from any judgment, decree, sentence or order, not being interlocutory order, of the Special Court to the Supreme Court both on facts and on law.(2)Except as aforesaid, no appeal or revision shall lie to any Court from any judgment, decree, sentence or order of the Special Court.(3)Every appeal under this section shall be preferred within a period of thirty days from the date of any judgment, sentence or order of the Special Court:Provided that the Supreme Court may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the period of thirty days.
