26A. [ Transfer of pending suits and bar on the jurisdiction. [Inserted by Goa Act No. 5 of 2004 published in the Official Gazette (Extraordinary No. 3), Series I No. 50 dated 16th March, 2004 and came into force at once.]
- All suits received or registered under section 26 and pending before any Court of a Senior Civil Judge immediately before the commencement of the Goa Civil Courts (Amendment) Act, 2004, shall, on such commencement, stand transferred to the District Court of the concerned district and such District Court may proceed to deal with such suit from the stage which was reached before such transfer or from any earlier stage or de novo, as such District Court may deem fit and no Court of any Senior Civil Judge shall entertain, try, dispose off or proceed to hear any matter where the Central Government or the Government of Goa or any officer of the Government in his official capacity, is a party to the proceedings.]
