- (1.) We have allowed sufficient time to the respondents to dispose of the application dated 4.2.87 made by the petitioners for permission to import resin from outside the State. We are informed that the application is still pending and has not been disposed of yet. Having regard to the circumstances of this case, we direct the respondents to permitted the petitioners to import 100 metric tonnes of resin from outside the State of Jummu & Kashmir for the purpose of processing in their factory within that State. This Order is made by way of interim relief during the pendency of the application aforesaid and is made without prejudice to the contention of the respondents that the petitioners are not entitled at all to import resin. Detailed particulars of the import, as and when it is made, will be supplied by the petitioners to the respondents before such an import is made. The application dated 4th February, 1987 made by the petitioners for import of resin will be disposed of by the respondents by May 31 1987. C.M.P. is disposed of accordingly.;