Section 6 in Gurugram Metropolitan Development Authority (Haryana State Industrial and Infrastructure Development Corporation Properties, interests in Properties, Rights and Liabilities) transfer scheme, 2018
6. Pending suits, proceedings, etc.
(1)All proceedings of whatever nature by or against the Haryana State Industrial and Infrastructure Development Corporation pending on the effective date shall not abate or discontinue or otherwise in any way pre-judicially be affected by reason of the transfer under this transfer scheme and the proceedings shall be continued, prosecuted and enforced by or against Authority to whom the same are assigned in accordance with this transfer scheme and orders issued thereunder.(2)The proceedings covered under sub-clause (1) above shall be continued in the same manner and to the same extent as it would or might have been continued, prosecuted and enforced by or against the Haryana State Industrial and Infrastructure Development Corporation if the transfer specified in this transfer scheme had not been made.
