Supreme Court Transfers Supreme Industries-Supremo Trademark Suits To Ahmedabad, Putting Both Before One Court

M/s Supremo India Private Limited filed Commercial Suit No. 134 of 2025 before the District Judge (Commercial), Indore, seeking, among other reliefs, an injunction concerning use of the mark “SUPREME” and damages

M/s The Supreme Industries Limited filed Commercial Suit No. 1294 of 2025 before the High Court of Delhi, seeking reliefs for alleged trademark and copyright infringement, passing off, and related claims

Each party petitioned to transfer the other party’s suit to the court where it had filed its own suit.

The parties agreed that both suits should be tried before one court, but opposed the other party’s proposed venue

The judgment does not identify a specific statutory provision, precedent, or detailed legal test governing the transfer applications.

It states that the Supreme Court would exercise the jurisdiction and discretion vested in it to transfer both suits to one court

The Court noted that the suits between the same parties concerned overlapping trademark-related claims and that both parties agreed the matters should be tried together, while disputing the appropriate venue

Without expressing a view on the merits or addressing the parties’ other contentions, the Court exercised its transfer jurisdiction and selected the City Civil Court, Ahmedabad, as the common forum

The courts where the suits were instituted were directed to transfer the respective plaints expeditiously, and the parties were directed to appear before the City Civil Court, Ahmedabad, on 26 November 2026

Both transfer petitions were disposed of accordingly