Section 3(c) in The Electricity (Supply) (Orissa Amendment) Act, 1981
(c)all suits, applications or proceedings pending on the date of commencement of this Act in any Court or before any arbitrator whether appointed by any Court or by the parties to such agreement, shall, in so far as they question the power of the said Board to levy uniform tariffs in accordance with the principal Act as amended by this Act or to revise the special tariffs fixed in such agreement, in disregard of the terms of such agreement, abate and any such proceeding before the said arbitrator shall cease to have effect and any reference for such arbitration shall be deemed to have been withdrawn from such arbitrator; and
