STATE OF KARNATAKA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) I.A. No. 10 of 2016 On 5th Sept., 2016, while dealing with the present interlocutory application, this Court had referred to the submissions of the learned counsel for the parties and paragraph (D) of Clause IX of the final order of the Cauvery Water Disputes Tribunal (for short, 'the Tribunal'), the Notification dated 22nd May, 2013, by which the Supervisory Committee was constituted and the role of the Committee was determined and taking note of the suggestions given by Mr. Fali S. Nariman, learned senior counsel appearing for the State of Karnataka, proceeded to pass the following directions:-

(2.) Be it stated, as it was erroneously mentioned 15 cusecs, the typographical error was rectified on the next day by making it 15000 cusecs. Needless to say, the rectification of the mistake was the agreed position.

(3.) An application for modification of the aforesaid order was filed which was taken up on 12th Sept., 2016. This Court modified the order by directing as follows:-