Union of India Vs. M/S. Agro Engineering (MP) Pvt. Ltd. & Ors [1996] INSC
221 (9 February 1996)
Ramaswamy,
K.Ramaswamy, K.G.B. Pattanaik (J)
CITATION:
1996 SCALE (2) SP87
ACT:
HEAD NOTE:
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.
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