Image Advertising vs North Municipal Corporation Of ...
2015 Latest Caselaw 8765 Del

     $~41
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 3306/2015
     IMAGE ADVERTISING                               ..... Plaintiff
                   Through : Mr. Kunal Kalra, Advocate

                       versus

     NORTH MUNICIPAL CORPORATION OF DELHI & ANR
                                             ..... Defendants
                   Through: None.

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 24.11.2015

1. The present suit has been placed before the Court by the learned

Joint Registrar stating inter alia that the suit was instituted by the

plaintiff on 28.10.2015, which was after 26.10.2015, the date when

the pecuniary jurisdiction of this Court had been enhanced to

Rs.2.00 crores. Therefore, the suit has to be returned for being filed

before the concerned District Court.

2. The Registry is directed to return the plaint to the counsel for

the plaintiff for the same to be presented before the competent court

vested with the pecuniary jurisdiction to entertain the same.

3. The suit is disposed of.

HIMA KOHLI, J NOVEMBER 24, 2015/sk/ap