Section 4(3) in The National Thermal Power Corporation Limited, The National Hydroelectric Power Corporation Limited and The North-Eastern Electric Power Corporation Limited (Acquisition and Transfer Of Power Transmission Systems) Act, 1993
(3)If, on the 8th day of January, 1993 any suit, appeal or other proceeding of whatever nature, in relation to any property or assets which have been transferred to, and vested in, the Corporation under sub-section (2) of section 3, instituted or preferred by or against any of the three companies was pending, the same shall not abate, be discontinued or be, in any way, prejudicially affected by reason of the transfer of the power transmission system of that company or of anything contained in this Act, but the suit, appeal or other proceeding may be continued, prosecuted or enforced, subject to the provisions of sub-section (1) of section 5, by or against the Corporation.
