Section 11(2) in Gujarat Rural Debtors' Relief Act, 1976
(2)Any suit, appeal, application for revision against a decree or application to execute a decree pending before any such Court on the appointed day shall abate:Provided that if any such suit, appeal or application is pending jointly against such debtor and any other person who is not a debtor, nothing in sub-section (2) shall affect the continuance of such suit or revision application in so far as it relates to such other person.
