UNION OF INDIA (UOI) Vs. ARJAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment and order dated 11.02.2016 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Revision No.6242 of 2004 (O&M).

(3.) The Revision Petition arose out of the order dated 13.09.2004 passed by the Executing Court on an application preferred by the plaintiff seeking execution of decree dated 25.01.1997 passed by the Civil Judge (Junior Division), Amritsar, in Civil Suit No.173 of 1996.