Section 4(6) in The Indore Textiles Limited (Upkram Ka Arjan Aur Antaran) Adhiniyam, 1986
(6)If, on the appointed day, any suit, appeal or other legal proceedings of whatever nature in relation to any property which has vested in the State Government, under Section 3, instituted or preferred by or against the company is pending, the same shall not abate, be discontinued or be, in any way, prejudicially affected by reason of the transfer of the undertaking of the company of or anything contained in this Act, but the suit, appeal or other legal proceedings may be continued, prosecuted or enforced by or against the State Government, or, where the undertaking of the company is directed, under Section 6, to vest in a Government Company, by or against such Government Company.
