STATE OF HARYANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE Judgment of the Court was delivered by , J.-

(2.) THE State of Haryana has filed the present suit, under Article 131 of the Constitution of India, impleading the State of Punjab as Defendant 1 and the Union of India as Defendant 2, for the following reliefs:

(3.) ON the aforesaid pleadings, by the order dated 15-12-1997, the Court settled the following agreed issues: