Full Judgment Text
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
O R D E R
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.