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Supreme Court of India

Nicco Corp.Ltd vs Prysmian Cavie Sistemi Energia ... on 15 September, 2009

Bench: R. M. Lodha, Tarun Chatterjee

                                                               NON-REPORTABLE


               IN THE SUPREME COURT OF INDIA
                CIVIL APPELLATE JURISDICTION

                     SLP (CIVIL) NO. 22053 OF 2009

NICCO Corporation Limited                                   ...Petitioner

                                 Versus

Prysmian Cavie Sistemi Energia s.r.l. & Anr.           ...Respondents


                               ORDER

Issue notice.

2. Counter affidavit may be filed by the respondents within three weeks. Rejoinder, if any, within two weeks thereafter.

3. List the matter for final disposal on a non-miscellaneous day in the last week of October, 2009.

4. In the meanwhile, operation of the impugned order dated July 29, 2009 shall remain stayed.

........................J (Tarun Chatterjee) ........................J (R. M. Lodha) New Delhi September 15, 2009.