Section 4(4) in The Esso (Acquisition Of Undertakings In India) Act, 1974
(4)If, on the appointed day, any suit, appeal or other proceeding of whatever nature, in relation to the undertakings of Esso in India, which have been transferred to and vested in the Central Government under section 3, is pending by or against Esso, the same shall not abate, be discontinued or be, in any way, prejudicially affected by reason of the transfer of the undertakings of Esso or of anything contained in this Act, but the suit, appeal or other proceeding may be continued, prosecuted and enforced by or against the Central Government, or, where any undertaking is directed under section 7 to vest in any Government company, [by or against the concerned Government company] [Substituted by Act 38 of 1978, Section 3 and Sch. II, for "against the concerned Government company" ].
