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.