27. Pendency of case not to bar proceeding under this Act.
- The pendency of any civil or criminal case in the High Court or any Court subordinate thereto in respect of any allegation or grievance shall not bar the scrutiny, investigation or enquiry of or into that allegation under this Act, and no such scrutiny, investigation or enquiry shall be deemed to amount to contempt of such Court:Provided that the Lokayukta or the Upa-Lokayukta, as the case may be, shall refrain from conducting further proceedings under this Act till the final disposal of such pending civil or criminal case in the High Court or any Court subordinate thereto and all further proceedings under this Act shall be subject to any order, judgement, directions, etc; that may be passed by the High Court or such subordinate court in such pending civil or criminal case.
