Section 4(6) in The Hind Cycles And Sen-Raleigh Limited (Nationalisation) Act, 1980
(6)If, on the appointed day, any, suit, appeal or other proceeding of whatever nature, in relation to any matter specified in sub-section (2) of section 5 in respect of any undertakings of either the two companies instituted or preferred by or against either of the two companies is pending, the same shall not abate, be discontinued or be, in any way, prejudicially affected by reason of the transfer of the undertakings of either of two companies or of anything contained in this Act, but the suit, appeal or other proceeding may be continued, prosecuted or enforced by or against the Central Government, or where the undertakings of the two companies are directed under section 6 to vest in Government by or against such concerned Government company.
