- (1.) This revision petition under Article 227 of the Constitution of India is directed to quash the order dated 25.7.2007 passed by the learned Executing Court vide which execution application moved by the petitioner has been ordered to be dismissed.
(2.) Petitioner filed a suit for mandatory injunction.
(3.) Suit was decreed on 15.3.2002 and the decree passed in favour of the petitioner reads as under :- " This suit is coming on this day for final disposal before me (Sh. Sanjiv Berry P.C.S, Civil Judge, Sr. Division, Patiala) in the presence of Sh. S.K. Kaushal counsel for the plaintiff and Sh. G.S. Sandhu Govt. Pleader for the defendants, it is ordered that the suit of the plaintiff is hereby decreed for declaration to the effect that adverse remarks contained in the impugned ACR for the period 1.4.1999 to 31.3.2000 and the impugned orders rejecting his representation are illegal, null and void and are liable to be set aside and the plaintiff is held entitled to all consequential rights and privileges which he would have enjoyed had the impugned adverse remarks were never recorded, with costs.";