RADHAKRISHNAN Vs. JAYHO KURIES PVT.LTD.

JUDGEMENT

(1.) The prayers in this Original Petition (Criminal) filed under Article 227 of the Constitution of India are as follows:

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

(3.) The petitioner seeks one week's time to remit the amount as directed by the Trial Court as per Ext.P4 order. The petitioner is granted time till 2/8/2024 to remit the amount.