Section 12 in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
12. Pending Proceedings [Sections 23 and 55]. - All Proceedings of whatever nature by or against HVPN, or against the Board which have been assumed by HVPN under the First Transfer Scheme, pending on the Effective Date, shall not abate or discontinue or otherwise in any way be prejudicially affected by reason of any transfer effected under the Transfer Scheme. Subject to what it provided in the Transfer Scheme, such Proceedings may be continued by or against the concerned Transferee, in the same manner and to the same extent as would or might have been continued, prosecuted and/or enforced by or against HVPN had the transfers specified in the Transfer Scheme not been made.
