Section 19(11) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(11)[ Where a defendant sets up a counter-claim in the written statement and in reply to such claim the applicant contends that the claim thereby raised ought not to be disposed of by way of counter-claim but in an independent action, the Tribunal shall decide such issue along with the claim of the applicant for recovery of the debt.] [Substituted by Act No. 44 of 2016.]
