Full Judgment Text
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PETITIONER:
UNION OF INDIA
Vs.
RESPONDENT:
M/S. AGRO ENGINEERING (MP)PVT. LTD. & ORS.
DATE OF JUDGMENT: 09/02/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
G.B. PATTANAIK (J)
CITATION:
1996 SCALE (2)SP87
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Delay condoned.
Leave granted.
There are three orders passed by this Court: in Union
of India vs. Aarbee Pipe & Profiles & ors. dated February 1,
1996 by a Bench of three Judges; Umesh Textile & Anr. vs.
Union of India & Anr. dated December 5, 1995 by a Bench of
two Judges and State of M.P. vs. Agro Engineering (MP) Pvt.
Ltd. & ors. dated November 1, 1995 by a Bench of two Judges.
The substratum of the directions in all those cases is that
if the applications are made on or before September 30, 1988
substantially complying with the requirements enumerated in
the guidelines issued by the Government of India, they would
be considered and disposed of for granting subsidy as per
the scheme. The same should be the order in this case. The
appeal is disposed of accordingly. The matter is remitted to
the Government and the Committee constituted in that behalf
would examine the case and dispose it of in the light of the
law laid down by this Court. No costs.