118. Appeal to Supreme Court.–
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(1) An appeal shall lie to the Supreme Court—
(a) from any order passed by the National Bench or Regional Benches of the Appellate
Tribunal; or
(b) from any judgment or order passed by the High Court in an appeal made under section 117
in any case which, on its own motion or on an application made by or on behalf of the party
aggrieved, immediately after passing of the judgment or order, the High Court certifies to be a fit
one for appeal to the Supreme Court.
(2) The provisions of the Code of Civil Procedure, 1908 (5 of 1908), relating to appeals to the
Supreme Court shall, so far as may be, apply in the case of appeals under this section as they apply in the
case of appeals from decrees of a High Court.
(3) Where the judgment of the High Court is varied or reversed in the appeal, effect shall be given to
the order of the Supreme Court in the manner provided in section 117 in the case of a judgment of the
High Court.
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