Supreme Court of India
Tamil Nadu Tobacco Co. Ltd vs Dy. Inspector General Of Police & Ors on 8 May, 2008
Bench: Harjit Singh Bedi, Tarun Chatterjee
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, that these appeals have now become infructuous. Accordingly, these appeals are disposed of as having become 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.