STATE OF KARNATAKA Vs. STATE OF A.P. & ORS.
LAWS(SC)-1998-7-107
SUPREME COURT OF INDIA
Decided on July 21,1998

STATE OF KARNATAKA Appellant
VERSUS
State of A.P. and Ors. Respondents

JUDGEMENT

- (1.) IN view of Article 145(3) of the Constitution, let these matters be listed before a Constitution Bench of five Hon'ble Judges. Con. Pet. No. 312/98
(2.) FOUR weeks' time is granted for filing the counter. List thereafter.;


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