Section 6(1) in The Orissa Electricity Reform (Transfer of Assets, Liabilities, Proceedings and Personnel of Gridco to Distribution Companies) Rules, 1998
(1)The Specified Proceedings of whatever nature by or against Gridco pending on the Appointed Date in regard to a Distribution Business or a Distribution, Undertaking which are transferred to the Distcos shall not abate or discontinue or otherwise in any way prejudicially be affected by reason of the transfer and the Specified Proceedings may be continued, prosecuted and enforced by or against the relevant Distco.
