Nicco Corp. Ltd. Vs. Prysmian Cavie Sistemi Energia S.R.L & ANR [2009] INSC 1585 (15 September 2009)
Judgment
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 I
1. ssue 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.
