Section 110(1) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
(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.
