58. Appeal to High Court.—
(1) Any person aggrieved by any decision or order of the Appellate
Tribunal, may, file an appeal to the High Court, within a period of sixty days from the date of
communication of the decision or order of the Appellate Tribunal, to him, on any one or more of the
grounds specified in section 100 of the Code of Civil Procedure, 1908 (5 of 1908):
Provided that the High Court may entertain the appeal after the expiry of the said period of sixty days,
if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.
Explanation.—The expression “High Court” means the High Court of a State or Union territory
where the real estate project is situated.
(2) No appeal shall lie against any decision or order made by the Appellate Tribunal with the consent
of the parties.
CHAPTER VIII
OFFENCES, PENALTIES AND ADJUDICATION
