SHENYANG MATSUSHITA STORAGE BATTERY COMPANY LIMITED Vs. EXIDE INDUSTRIES LIMITED
LAWS(SC)-2004-5-22
SUPREME COURT OF INDIA
Decided on May 05,2004

SHENYANG MATSUSHITA STORAGE BATTERY CO. LTD. Appellant
VERSUS
EXIDE INDUSTRIES LTD. Respondents

JUDGEMENT

- (1.) These Interlocutory Applications need not be considered at this stage of the proceedings and no relief needs to be given accordingly. However, we consider it a fit case which has to be heard early.
(2.) List for final hearing in the month of july 2004 if the matter is otherwise ready. Order accordingly.;


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