Punjab-Haryana High Court
Bharat Fab Tex vs State Of Punjab And Ors on 10 December, 2018
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
253 CWP No.30342 of 2018
Date of Decision : 10.12.2018
BHARAT FAB TEX
....PETITIONER
V/S
STATE OF PUNJAB AND OTHERS
....RESPONDENTS
CORAM : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Vishal Sodhi, Advocate for the petitioner.
Mr. Avneet Awasthi, Assistant Advocate General, Punjab.
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RAJAN GUPTA, J. (ORAL)
Grievance of the petitioner is that sanctioned capital subsidy of Rs.22,26,000/- has not been released.
Learned State Counsel has referred to representation/reminder Annexure P/5 and submits that petitioner has already been informed that its case would be considered as per seniority and eligibility after finalisation of the guidelines.
In view of above, this petition is disposed of with a direction that concerned authority shall consider the plea of the petitioner within one month from today and pass a speaking order after affording opportunity of hearing.
Needless to observe that in case petitioner is found to be entitled the subsidy would be released to it.
( RAJAN GUPTA ) JUDGE December 10, 2018 rajneesh Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 05-01-2019 23:47:20 :::