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 2

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  

to appear before the competent Court in Chennai on the 26th  

November, 2010.

                   .......................J.          (HARJIT SINGH BEDI)

                   .......................J.

                                (CHANDRAMAULI KR. PRASAD) New Delhi,

   October 06, 2010.