Section 9(a) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
(a)All proceedings of whatever nature by or against the Board pending on the date of the transfer shall not abate or discontinue or otherwise in any way prejudicially be affected by reason of the transfer under these Scheme Rules and the proceedings may be continued, prosecuted and enforced by or against the transferee to whom the same are assigned in accordance with these Scheme Rules and orders issued thereunder.
