Foreign Exchange Management Act, 1999
35. Appeal to High Court
Any person aggrieved by any decision or order of the Appellate
Tribunal or the Special Director (Appeals) may file an appeal to the High Court
within sixty days from the date of communication of the decision or order of
the Appellate Tribunal or the Special Director (Appeals) to him on any question
of law arising out of such order:
Provided that the High Court may, if it is satisfied
that the appellant was prevented by sufficient cause from filing the appeal
within the said period, allow it to be filed within a further period not
exceeding sixty days.
Explanation.- n this section High Court means;-
a. High Court within the jurisdiction of which
the aggrieved party ordinarily resides or carries on business or personally
works for gain; and
b. where the Central Government is the
aggrieved party, the High Court within the jurisdiction of which the
respondent, or in a case where there are more than one respondent, any of the
respondents, ordinarily resides or carries on business or personally works for
gain.