STATE OF KARNATAKA Vs. STATE OF ANDHRA PRADESH
LAWS(SC)-2000-1-131
SUPREME COURT OF INDIA
Decided on January 19,2000

STATE OF KARNATAKA Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

- (1.) In the light of the Office report it is agreed by learned counsel for the parties that the marking of the documents can start today from 12. 00 noon and all concerned will co-operate in the exercise so that the hearing of the suits may not be held up unnecessarily. The Registrar is directed to proceed accordingly.;


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