M M Kumar, Member - (1.) Learned Counsel for the respondent states that management of the respondent company is in jail and some more time may be granted to enable the respondent to file reply. Let reply be now filed within 10 days with a copy in advance to the counsel for the petitioner. Rejoinder, if any, be filed within 5 days thereafter with a copy in advance to the Counsel opposite. The total amount claimed in the petition is more than Rs. 13 lakhs alongwith interest @ 24% per annum. Keeping in view the amount, the parties may also explore the possibility to settle the dispute. It will not be an excuse for filing of reply. List the matter on 22nd December, 2017.;