Section 3(4) in The Haryana Public Money (Recovery of Dues) Act, 1979
(4)No civil Court shall have jurisdiction -(a)to entertain or adjudicate upon any case;(b)to adjudicate upon or proceed with any pending case,relating to the recovery of any sum due as aforesaid from the defaulter. The proceedings relating to the recovery of the sums due from the defaulters, pending at the commencement of this Act in any civil Court, shall abate.
