PUNJAB STATE ELECTRICITY BOARD, PATIALA Vs. MOHINDER SINGH

JUDGEMENT

(1.) In this Revision Petition Ordcr (dated 6.4.1994 of the Executing Court i.e., Senior Sub Judge, Patiala has been challenged. The operative part of the order of the learned Senior Sub Judge, Patiala reads as under :-

(2.) The main contention of the learned counsel for the petitioners among others is that the impugned order of the learned Executing Court is cryptic and it does not disclose as to in what manner and to what extant the decree is to be executed. It does not speak or deal with specifically qua the objections raised by the petitioners qua seniority, pay and allowances, interest @ 18% per annum etc.

(3.) I find sufficient force in this contention of the learned counsel. The learned counsel for the respondents could not rebut the contention raised by the learned counsel for the petitioners.