Super Cassettes Industries Pvt ... vs M/S Stn Cable Network
2016 Latest Caselaw 5673 Del

$~3 to 10
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(COMM) 776/2016, 778/2016, 780/2016, 781/2016, 782/2016,
     784/2016, 786/2016, 788/2016

      SUPER CASSETTES INDUSTRIES PVT LTD ..... Plaintiff
                   Through: Mr. K.K. Khetan, Advocate with
                   Mr. Anunaya Mehta, Advocate.

                         versus

     M/S STN CABLE NETWORK                      ..... Defendant
     M/S REWARI ENTERTAINMENT NETWORK ..... Defendant
     M/S CITY CABLE NETWORK                     ..... Defendant
     M/S SEONI CABLE NETWORK                    ..... Defendant
     M/S ATL NEWS                               ..... Defendant
     M/S PRINCE MEDIA CABLE TV NETWORK ..... Defendant
     M/S SVM NEWS                               ..... Defendant
     M/S SKY CHANNEL NETWORK                    ..... Defendant
                      Through: None.
     CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                      ORDER

% 31.08.2016 IA No.7791/2016 (Exemption) in CS(COMM) 776/2016 IA No.7799/2016 (Exemption) in CS(COMM) 778/2016 I.A.No.7806/2016 (Exemption) in CS(COMM) 780/2016 IA No.7809/2016 (Exemption) in CS(COMM) 781/2016 IA No.7812/2016 (Exemption) in CS(COMM) 782/2016 IA No.7818/2016 (Exemption) in CS(COMM) 784/2016 IA No.7829/2016 (Exemption) in CS(COMM) 786/2016 IA No.7835/2016 (Exemption) in CS(COMM) 788/2016

Allowed, subject to all just exceptions.

CS(COMM) 776/2016, 778/2016, 780/2016, 781/2016, 782/2016, 784/2016, 786/2016, 788/2016

1. Learned counsel for the plaintiff states that a Co-ordinate Bench of

this Court presiding over by Rajiv Sahai Endlaw, J. has passed an order dated 17.8.2016 in seven connected suits [CS(COMM) Nos. 783/2016, 785/2016, 787/2016, 775/2016, 777/2016, 779/2016 and 789/2016] holding inter alia that similar suits instituted by the plaintiff are below the minimum pecuniary jurisdiction of this Court and below the minimum specified value, in accordance with the Commercial Courts Act and thus, cannot be entertained by this Court.

2. In view of the submissions made by learned counsel for the plaintiff, as recorded in the order dated 17.8.2016 passed in the captioned suits, the same have been ordered to be transferred to the District Judge (Central) Tis Hazari Courts, Delhi.

3. Mr. Mehta, learned counsel for the plaintiff states that the present suits may also be transferred to the District Judge (Central), Tis Hazari Courts, Delhi for further proceedings. Ordered accordingly.

4. The Registry is directed to transfer the files of the present suits to the District Judge (Central), Tis Hazari Courts, Delhi.

5. The plaintiff shall appear before learned District Judge (Central), Tis Hazari Courts, Delhi on 23.9.2016.

6. The learned District & Sessions Judge (Central), Tis Hazari Courts is requested to ensure that the cases are placed before the competent court at the earliest as learned counsel for the plaintiff has expressed an urgency in the stay applications filed in the suits.

7. The suits are disposed of.

HIMA KOHLI, J AUGUST 31, 2016/ap