Section 28(10) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(10)All suits and other legal proceedings instituted or that may be instituted or pending involving the Government Electricity Industry or the First Transferee, as the case my be, before the relevant transfer scheme become effective shall in the manner specified in the relevant transfer scheme be continued or instituted by or against the First or the Second Transferee.
