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Judgment
Delay Condoned.
Leave granted.
There are three orders passed by this Court : in Union of India & Aarbee Pipe & Profiles and Ors. dated February 1, 1996 by a Bench of three Judges ; Umesh Textile and Anr. v. Union of India and Anr. dated December 5, 1995 by a Bench of two Judges and State of M.P. v. Agro Engineering (MP) Pvt. Ltd. and Ors. dated November 1, 1995 by a Bench of two Judges The substratum of the directions in all those cases is that if the application 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.