SATNAM SINGH Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this court under Article 227 of the Constitution of India to challenge the order dated 18.9.2006 passed by the learned Civil Judge (Sr.Division), Muktsar vide which execution application filed by the petitioner has been ordered to be dismissed by accepting the objections filed by the judgment debtors.

(2.) The petitioner decree holder filed a suit for declaration with consequential relief to seek direction for promotion from the date his junior was promoted. The suit was decreed on 19.3.1991.

(3.) The judgment debtors preferred Regular Second appeal before this court which was decided on 14.11.2003 and in pursuance to the judgment and decree as modified by this court the petitioner was promoted.