HARYANA VIDYUT PARSARAN NIGAM LIMITED Vs. GULSHAN LAL

JUDGEMENT

(1.) VIDE order, under challenge, objection application of the petitioners, in pending execution, was dismissed. Perusal of the order reveals that the judgment, on the basis of which, execution has been filed, has become final between the parties. Matter in execution is pending since 2003 and the petitioners have raised objections, which the executing Court cannot take note of in execution. A specific direction has been given in the decree, to give a particular pay scale to the respondents, in which the executing Court has no jurisdiction whatsoever to interfere with.