Section 18(1) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972
(1)On and from the date on which the Tribunal is constituted, no suit or other legal proceeding shall be commenced, or if pending at the date of such constitution, shall be proceeded with, against the old company except with the leave of the Tribunal and subject to such terms as the Tribunal may impose.
