State of Karnataka v. State of A.P. (SC) BS592822
SUPREME COURT OF INDIA

Before:- M.M. Punchhi, K.T. Thomas, Syed Shah Mohammed Quadri, JJ.

O.S. No. 1 and 2 of 1997 and Cont. Pet. No. 312 of 1998. D/d. 21.07.1998.

State of Karnataka - Plaintiff

Versus

State of A.P. & Ors. - Defendants

Krishna Water Dispute - Court directs that the matter be placed before a Constitution Bench.

[Para ]

ORDER

O.S. No. 1 and 2 of 1997

In view of Article 145(3) of the Constitution, let these matters be listed before a Constitution Bench of five Hon'ble Judges. Con. Pet. No. 312/98

Cont. Pet. No. 312 of 1998

2. Four weeks' time is granted for filing the counter. List thereafter.

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