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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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