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State of Tamil Nadu vs State of Karnataka

Supreme Court Of India · Decided on 6 September 2016 · Citation: (2016) 10 SCC 617

HON’BLE JUDGES
Dipak Misra and Adarsh Kumar Goel, JJ.
RESULT
Disposed Of
CASE NUMBER
I.A. No. 10 of 2016 in Civil Appeal No. 2456 of 2007
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Judgment

6 paragraphs · 166 words
1.

On mentioning, the matter is taken on Board.

2.

Heard Mr. Subramanium Prasad, learned senior counsel for the applicant and Mr. Fali S. Nariman, learned senior counsel for the respondent.

3.

Mr. Prasad, learned senior counsel appearing for the applicant submits that in the order dated 5th September, 2016, at page No.5 in paragraph No.1 and sub-para (c) of paragraph No.2, a typographical error has occurred. It is submitted by him that instead of 10 cusecs and 20 cusecs in paragraph 1 and 15 cusecs in sub-paragraph (c), it has to be read as 10000 cusecs, 20000 cusecs and 15000 cusecs respectively.

4.

Mr. Fali S. Nariman, learned senior counsel appearing for the State of Karnataka does not dispute the said position.

5.

Let 10 cusecs and 20 cusecs in paragraph 1 and 15 cusecs in sub-paragraph (c) at page No.5, be read as 10000 cusecs, 20000 cusecs and 15000 cusecs respectively.

6.

Let the order dated 5th September, 2016, be corrected and read accordingly.