- (1.) Xx xx xx Ia. No. 8an application has been filed by defendant no. 3 State of Maharashtra seeking leave of the court to file additional written statement. Copy of the additional written statement has also been filed. Learned counsel for the State of A. P. , State of karnataka and the Union of India take notice of the application. Objections, if any, shall be filed within one week.
(2.) Xx xx xx Ia. No. 9issue notice to the learned counsel for the parties (other than defendant No. 3. Learned counsel accept notice. Objections, if any, be filed within one week.
(3.) Mr. F S Nariman, learned Senior counsel appearing for the State of Karnataka has given a proposal with regard to further orders of this court, pending final disposal of the Suits. Copy of the proposal has been furnished to learned counsel for all the other parties. Response/counter proposal, if any, may be filed by them within one week. MR. R n Trivedi, learned Additional Solicitor general, appearing for Union of India may also seek instructions with regard to the proposal contained in paragraph 2 of the proposal before the next date.;