Supreme CourtFull Bench

State of Karnataka vs State of Tamil Nadu

Supreme Court Of India · Decided on 19 October 2016 · Citation: (2016) 10 SCC 617

HON’BLE JUDGES: Dipak Misra, Amitava Roy and A.M. Khanwilkar, JJ.
RESULT: Dismissed
CASE NUMBER: Civil Appeal No(s). 2453 of 2007 with C.A. No. 2454 of 2007 and C.A. No. 2456 of 2007

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Judgment

5 paragraphs · 105 words

Heard Mr. Mukul Rohatgi, learned Attorney General for India appearing for the Ministry of Water Resources, Government of India, Mr. F.S. Nariman, learned senior counsel appearing for the State of Karnataka, Mr. Shekhar Naphade, learned senior counsel appearing for the State of Tamil Nadu, Mr. A.S. Nambiar, learned senior counsel appearing for the Union Territory of Puducherry and Mr. Jaideep Gupta, learned senior counsel appearing for the State of Kerala.

Hearing on issue of maintainability was resumed and stands closed.

Judgment reserved.

The interim order passed on earlier occasion shall continue.

Written notes of submissions shall be filed by 24.10.2016.

SIMILAR JUDGMENTS

State of Karnataka Vs State of T. Nadu Supreme Court Of India · 201672%State of Karnataka Vs State of T. Nadu Supreme Court Of India · 201772%State of Karnataka Vs State of T.Nadu Supreme Court Of India · 201669%State of Tamil Nadu Vs State of Karnataka Supreme Court Of India · 201665%State of Karnataka - Appellants @HASH State of Tamil Nadu and Others Supreme Court Of India · 201664%State of Tamil Nadu Vs State of Karnataka Supreme Court Of India · 201664%

COUNSEL

Mr. F.S. Nariman, Senior Advocate, Mr. Anil B. Divan, Senior Advocate, Mr. S.S. Javali, Senior Advocate, Mr. Jaideep Gupta, Senior Advocate, Mr. M.R. Naik, Advocate, Mr. Mohan V. Katarki, Advocate, Mr. S.C. Sharma, Advocate, Mr. V. N. Raghupathy, AOR, Mr. R.S. Ravi, Advocate, Mr. J.M. Aangadhar, Advocate, Mr. Ranvir Singh, Advocate, Mr. G. Prakash, AOR, Mr. Jishnu M.L., Advocate, Ms. Priyanka Prakash, Advocate, Ms. Beena Prakash, Advocate, Mr. Manu Srinath, Advocate, Ms. Anindita Mitra, Advocate, Mr. B. Balaji, AOR, for the Appellants; Mr. A.S. Nambiar, Senior Advocate, Mr. Shekhar Naphade, Senior Advocate, Mr. Rakesh Dwivedi, Senior Advocate, Mr. Subramonium Prasad, Senior Advocate, Mr. Rajesh Mahale, AOR, Mr. V. G. Pragasam, AOR, Mr. Prabu Ramasubramanian, Advocate, Mr. P.K. Manohar, Advocate, Mr. Shanta Vashdhuan, Advocate, Mr. Mukul Rohatgi, AG, Ms. Pinky Anand, ASG, Mr. S. Wasim A Qadri, Advocate, Ms. Madhvi Diwan, Advocate, Mr. Ajay Sharma, Advocate, Mr. Zaid Ali, Advocate, Mr. Ansh Singh Luthra, Advocate, Ms. Snidha Mehra, Advocate, Ms. Kiran Seth, Advocate, Ms. Somya Rathore, Advocate, Mr. D.S. Mahra, AOR, Mr. G. Umapathy, Advocate, Mr. C. Paramasivam, Advocate, Mr. B. Balaji, AOR, Mr. Pankaj Kumr Mishra, Advocate, Mr. A.S. Bhasme, AOR, Mr. B. Balaji, AOR, Mr. Ramesh Babu M.R., AOR, Ms. Aparna Bhat, Advocate, Mr. Joshita Pai, Advocate, Mr. P. Raman, Advocate, for the Respondents