VU RESINS PRIVATE LIMITED KAMAL KISHORE KHURANA DUJODWALA RESINS AND TERPENES PRIVATE LIMITED PRABHAT TURPENES AND SYNTHETICS PRIVATE LIMITED Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) While disposing of these writ petitions finally of the judgment+ it had been directed

(2.) Pursuant to the liberty given, petitions were filed and so far as the year 1986-87 is concerned, by an order dated 10/01/1990, distribution of the stock in hand was finalised. While doing so this court pointed out: [1990 1 SCC 408, 410, para 6]

(3.) On 16/03/1990, the following order was recorded: