Section 4(6) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
(6)If, on the appointed day any suit, appeal or other proceeding of whatever nature instituted or preferred by or against the Amritsar Sugar Mills Company in relation the Amritsar Oil Works, is pending, the same shall not abate, be discontinued or be, in any way, prejudicially, affected by reason of the transfer of the Amritsar Oil Works or of any thing contained in this Act, but the suit, appeal or other proceeding may be continued, prosecuted or enforced by or against the Central Government or Where the Amritsar Oil Works are directed to vest in a Government company under section 5, by or against the Government company.
