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.