Section 3(5) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979
(5)No suit for the recovery of any sum due as aforesaid shall lie in a civil court against any person referred to therein if proceedings to recover the same are pending before the Deputy Commissioner:Provided that in computing the period of limitation for the recovery of any such sum through court, the period during which the filing of a suit in a court is barred shall be excluded.
