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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.