Tamil Nadu Tobacco Co. Ltd. Vs. by. Inspector General of Police & Ors. [2008] INSC 862 (8 May 2008
CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.5542-5544 OF 2002 TAMIL NADU TOBACCO CO. LTD. .....APPELLANT(S) VERSUS 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.
