Full Judgment Text
Crl.A. 161 of 2004
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 161 OF 2004
INDIAN INSTITUTE OF SALES TECHNOLOGY
THROUGH ITS MANAGER .. APPELLANT(S)
vs.
R. AYYA NADAR KARTHIK .. RESPONDENT(S)
O R D E R
1. We have heard learned counsel for the parties.
2. Two issues have been decided by the High Court: (i)
that the complaint was within limitation and (ii) that the
question of jurisdiction was a matter of trial and should
be taken by the parties at that stage.
The learned counsel for the appellant has very fairly
given up the question of limitation as being correctly
decided but insofar as the second issue is concerned,
learned counsel relying on Harman Electronics Private
Limited & Anr. v. National Panasonic India Private Limited
(2009) 1 SCC 720 submits that the case has to be
Crl.A. 161 of 2004
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transferred from Sivakasi to Chennai. We feel in the
circumstances that the prayer is tenable. We make an order
in the above terms.
The appeal is allowed to the above extent. Parties
th
to appear before the competent Court in Chennai on the 26
November, 2010.
.......................J.
(HARJIT SINGH BEDI)
.......................J.
(CHANDRAMAULI KR. PRASAD)
New Delhi,
October 06, 2010.