Section 9 in The Information Technology (Qualification And Experience Of Adjudicating Officers And Manner Of Holding Enquiry) Rules, 2003
9. Duplicity avoided
.-When an adjudication into a matter of contravention is pending before an Adjudicating Officer, same matter shall not be pursued before any Court or Tribunal or Authority in any proceeding whatsoever and if there is already filed a report in relation to the same matter, the proceedings before such other Court, Tribunal or Authority shall be deemed to be withdrawn.
