Super Cassettes Industries ... vs Ktv Network
2016 Latest Caselaw 5824 Del

$~3, 4, 7 & 8
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(COMM) 403/2016 & IA 4978/2016,
      CS(COMM) 437/2016 & IA 5203/2016,
      CS(COMM) 671/2016 & IA 6922/2016 and
      CS(COMM) 672/2016 & IA 6925/ 2016.
      SUPER CASSETTES INDUSTRIES PRIVATE LIMITED
                                                  ..... Plaintiff
                   Through : Mr. K.K. Khetan with
                   Ms. Prachi Aggarwal, Advocates

                          versus

      KTV NETWORK                                   ..... Defendant
      SR DIGITAL NETWORK                            ..... Defendant
      ACN DIGITAL BROADBAND CABLE TV
      NETWORK PRIVATE LIMITED                        ..... Defendant
      AMBER SKY NETWORK                             ..... Defendant
                    Through : Ms. Radhika Gupta, Advocate
                    in CS(COMM) 672/2016.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 05.09.2016

1. The present suits have been valued by the plaintiff for the purpose of court fees and jurisdiction at amounts that are less than the minimum permissible value fixed for instituting a suit in the High Court.

2. Counsel for the plaintiff states that in view of the decision dated 17.8.2016 in similar suits filed by the plaintiff, registered as CS(COMM) Nos. 783/2016, 785/2016, 787/2016, 775/2016, 777/2016, 779/2016 and

789/2016 holding inter alia that the said suits ought to be transferred to the District Court for trial, the present suits may also be transferred to the District Judge (Central), Tis Hazari Courts, Delhi for further proceedings. Ordered accordingly.

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

4. The plaintiff shall appear before learned District Judge (Central), Tis Hazari Courts, Delhi on 5th October, 2016.

5. Interim orders to continue till further orders are passed by the competent court.

6. The suits are disposed of, alongwith the pending applications.

HIMA KOHLI, J SEPTEMBER 05, 2016 sk