Section 110 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
110. Continuance of Proceeding after death, etc.
(1)Where in any Proceeding any of the parties to Proceedings dies or is adjudicated as an insolvent or, in the case of a Company, is liquidated or wound up, the Proceedings shall continue with the successors-in-interest, the executor, administrator, receiver, liquidator or other legal representative of the party concerned.(2)The Commission may, for reasons to be recorded, treat the Proceedings as abated by the circumstances above and dispense with the need to make the successor-in-interest a party to the Proceedings.(3)In case any person wishes to make a successor-in-interest a party to Proceedings, it shall file an application for the purpose within 90 days from the date of acquiring knowledge of its predecessor's death, insolvency, liquidation, or winding up.
