Section 104 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
104. Continuance of proceeding after death, etc.
(1)Where in any proceeding any of the parties to the proceedings dies or is adjudicated insolvent or in the case of a company under liquidation/winding up, the proceedings shall continue through 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 in case the Commission so directs that there is no need to bring the successors-in-interest on the record of the case.(3)In case any person wishes to make a successor-in-interest a party to the proceedings, he shall file an application for the purpose within 90 days from the date of knowledge of its predecessor's death, insolvency, liquidation or winding up, which shall be decided by the Commission after hearing the parties.
