LAWS(P&H)-1987-12-48

STATE OF PUNJAB Vs. NIRMAL SINGH

Decided On December 07, 1987
STATE OF PUNJAB Appellant
V/S
NIRMAL SINGH Respondents

JUDGEMENT

(1.) This revision petition is directed against the order of the executing Court dated January 20, 1987, whereby the objections regarding the executability of the decree filed on behalf of the Punjab State (the judgment-debtor) were dismissed.