TAMIL NADU TOBACCO CO. LTD. Vs DY. INSPECTOR GENERAL OF POLICE .
Case number: C.A. No.-005542-005544 / 2002
Diary number: 7104 / 2002
Advocates: Vs
S. R. SETIA
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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5542-5544 OF 2002
TAMIL NADU TOBACCO CO. LTD. .....APPELLANT(S)
VERSUS
DY. INSPECTOR GENERAL OF POLICE & ORS. ....RESPONDENT(S)
O R D E R
Learned counsel appearing on behalf of the appellant submits, on instructions, that the
impugned judgment has already been worked out in view of certain subsequent events that had
taken place in the meantime and in that view of the matter, she submits, on instructions, th at these
appeals have now become infructuous. Accordingly, these appeals are disposed of as having be come
infructuous.
Interim order, if there be, stands vacated.
There will be no order as to costs.
.............................J. ( TARUN CHATTERJEE )
.............................J. ( HARJIT SINGH BEDI )
NEW DELHI; MAY 8, 2008.
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