13. Appeals from decrees of Commercial Courts and Commercial Divisions.—
(1) 1[Any person
aggrieved by the judgment or order of a Commercial Court below the level of a District Judge may appeal
to the Commercial Appellate Court within a period of sixty days from the date of judgment or order.
(1A) Any person aggrieved by the judgment or order of a Commercial Court at the level of District
Judge exercising original civil jurisdiction or, as the case may be, Commercial Division of a High Court
may appeal to the Commercial Appellate Division of that High Court within a period of sixty days from
the date of the judgment or order:
Provided that an appeal shall lie from such orders passed by a Commercial Division or a Commercial
Court that are specifically enumerated under Order XLIII of the Code of Civil Procedure, 1908 (5 of
1908) as amended by this Act and section 37 of the Arbitration and Conciliation Act, 1996 (26 of 1996).]
(2) Notwithstanding anything contained in any other law for the time being in force or Letters Patent
of a High Court, no appeal shall lie from any order or decree of a Commercial Division or Commercial
Court otherwise than in accordance with the provisions of this Act.
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