Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2
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.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2