Nicco Corporation Limited v. Prysmian Cavie Sistemi Energia S.R.L.& Anr.

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.