Soumen Sen, J. - (1.) The judgment-debtor is not present. The judgmentdebtor appears to have voluntarily offered two properties, the title deeds whereof are presently in custody of the Registrar in Insolvency. The said title deeds were deposited under cover of letters both dated 4th August, 2014. It is submitted on behalf of the decree-holder that the awarddebtor in the meantime has paid a sum of Rs.5 lakhs and proposed to liquidate the balance amount in installments from November, 2018 is due and payable.
(2.) The matter stands adjourned till 16th November, 2018. The proposed terms of settlement may be filed on that date for consideration. One of the principal officers of the judgment-debtor shall be present on the adjourned date. Since the judgment-debtor is not represented, let this order be communicated to Mr. Anirban Bose representing the judgment-debtor in this proceeding.;