- (1.) Counsels for both the parties present. Counsel for Respondent filed an affidavant, in the Registry, the copy of which is shown to us wherein under para '5', the tentative schedule of making patment of the outstanding debt is given. Counsel for the Petitioner prayed for time.At request, time is enlarged.Put up on 05.09.2017 at 10.30 A.M.;