P.S. Rana, J. - (1.) Heard. Petition filed under Article 227 of the Constitution of India against the order dated 16.8.2014 passed by learned executing Court i.e. Civil Judge (Sr. Division) Nalagarh District Solan H.P. in Execution Petition No. 4/10 of 2013 titled Universal Sales Corporation & others vs. Chairman-cum-Managing Director Pamwi Tissue Ltd. None appeared on behalf of the non-petitioners despite service. Learned Executing Court has closed the right of JD to file objections on the ground that enough opportunities granted to the JD to file objections but despite enough opportunities granted to JD objections not filed. Learned Advocate appearing on behalf of the petitioner submitted that one more opportunity be granted to the JD to file objections. One more opportunity is granted to the JD to file objections subject to costs of Rs. 1000/- (Rupees one thousand). Order of learned Executing Court dated 16.8.2014 is modified to this extent only. Petitioner is directed to appear before the learned Executing Court on 26.10.2015. If objections are filed before the Executing Court by the JD then learned Executing Court will dispose of the objections expeditiously strictly in accordance with law. No order of costs of litigation. Petition is disposed of. Pending applications if any also disposed of.;