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Lakshmi Puri, a former UN official, has sent a court notice on activist Saket Gokhale for tweets accusing him of amassing excessive assets.
Former UN Deputy Secretary-General Lakshmi Puri sent legal notices to activist Saket Gokhale in her tweets, which she said were “motivated by malicious motives and fraud.” In communication with Gokhale through Karanjwala & Co’s lawyer Ryan Karanjawal, it stated that although Puri responded to the major dispute raised by Gokhale, “despite clear clarifications on the platform, he continued to create false statements on Twitter.
Gokhale’s tweet indicated that Puri purchased certain properties in Switzerland and also received recommendations: “Puri’s wife, Federal Minister Hardeep Singh Puri. "They claimed that my client could use his income at the time to buy a house in Geneva.
In support of his claim, they resorted to falsifying and manipulating information about the source of income.
The notice also pointed out that Gokal falsely claimed that Puri’s income could only be worth 101.2 million because he was a member of the Indian government’s delegation to the United Nations Conference on Trade and Development (UNCTAD).
The truth is that UNCTAD hired her as the director of the Department of Commerce in a personal professional position for 7 years. i. 2002-2009, she was paid in Swiss francs, and then from 2011 to 2018, she worked as an assistant vice president at the United Nations in New York and was paid in US dollars and More than 200,000 US dollars.
He also pledged for purchases that are still in operation, the official announcement said. The announcement also said that the United Nations income is tax-exempt, and your tax return shows your taxable income in India.
The affidavit submitted by her husband, Mr. Hardip Puri, also includes the income information and sources of her and her husband, as well as public financial information. He maliciously disclosed the details of your PAN.
According to sources, this may be abused and caused irreparable damage. Therefore, Puri asked Gokhale to immediately apologize, delete the tweet, and promise not to resort to such defamation. "Otherwise, legal proceedings, civil and criminal claims, and penalties for defamation and injury will be filed against you," the statement said.
