BMW INDUSTRIES LTD. Vs. UCO BANK

JUDGEMENT

(1.) The writ petitioner is aggrieved by the actions of the UCO Bank in not granting a concession on the rate of interest on outstanding dues payable. It is stated that the bank had, in fact, agreed to a lesser amount of interest and there is only dispute on the exact liability of the writ petitioner. The difference of opinion is a sum of Rs.15 lacs and is stated to be rather paltry and small.