Section 4(3) in The Alcock Ashdown Company Limited (Acquisition Of Undertakings) Act,1973
(3)If, on the appointed day, any suit, appeal or other proceeding of whatever nature in relation to any business of the undertakings of the company is pending by or against the company, the same shall not abate, be discontinued or be, in any way, prejudicially affected by reason of the transfer of the undertakings of the company or of any thing contained in this Act but the suit, appeal or other proceeding may be continued, prosecuted and enforced by or against the company.
