LAWS(SC)-2016-8-159

BALDEV SINGH Vs. STATE OF PUNJAB AND ORS.

Decided On August 17, 2016
BALDEV SINGH Appellant
V/S
State of Punjab and Ors. Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the appellant and perused the relevant material.

(3.) The only point for consideration in the present case is the period for which the interest would be chargeable on the appellant-borrower by the Punjab Financial Corporation (For short, 'the Corporation').