A.N. GOPALAKRISHNAN Vs. P.G. RAJENDRAN NAIR

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of Cr.P.C. to quash Annexure A3 demand and recovery notice dtd. 18/6/2022.

(2.) Heard the learned counsel for the petitioner on admission.

(3.) It is submitted by the learned counsel for the petitioner that the entire amount has been paid. However, when he was asked to justify the mode of payment, he would submit that, if two months' time is granted, the matter can be settled.