Section 5(6) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
(6)If, on the date of commencement of this Act, any suit, appeal or other proceeding of whatever nature is pending by or against the existing bank, the same shall not abate, be discontinued or be, in any way, prejudicial affected by reason of the transfer of the undertaking of the exist in bank or of anything contained in this Act, but the suit, appeal or other proceeding may be continued, prosecuted and enforced by or against the corresponding new bank.
