STATE OF HARYANA Vs. STATE OF PUNJAB & ANR.
LAWS(SC)-2016-11-150
SUPREME COURT OF INDIA
Decided on November 30,2016

STATE OF HARYANA Appellant
VERSUS
State of Punjab and Anr. Respondents

JUDGEMENT

- (1.) Heard Mr. Shyam Divan, learned Senior counsel appearing for the State of Haryana - Plaintiff, Mr. Ram Jethmalani, Mr. Harish N. Salve, learned Senior counsel appearing for the defendant - State of Punjab and Mr. Ranjit Kumar, learned Solicitor General of India appearing for the Union of India through Secretary, Ministry of Water Resources (Central Agency Section).
(2.) During the course of hearing, Mr. Shyam Divan, learned Senior counsel has given two paper books containing additional documents in the Court today which are taken on record.
(3.) Let notice be issued on the Interlocutory Application No. 6/2016 for directions filed by the plaintiff - State of Haryana.;


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