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The Supreme Court made an interim order restraining the Enforcement Directorate from summoning her in connection with the multi crore fraud of Saradha Chit Fund Case. A bench comprising Justices U. U. Lalit and Ashok Bhushan was hearing the case that rose in an appeal to the High Court decision of refusing to quash the summons issued by the Enforcement Directorate.
The summons were issued under section 50 of the Prevention of Money Laundering Act. Mrs. Chidambaram was to appear before the authorised officer of Enforcement Directorate who is dealing with the Saradha Chit Fund Scam case. The probe refereed to the payment of Rs 1 crore by SudiptaSen to Mrs Chidambaram. This was claimed to be received as an advocate fees. Sudipta Sen, as should be noted here , is the main accused in the scam case. In a previous hearing on August 3, Justice AK Sikri and Justice Bhushandirected the Enforcement Directorate by issuing notices that no coercive action be taken against Nalini Chidambaram. This interim relief has been extended in the late hearing because the Enforcement Directorate sought more time to file response. The matter is scheduled to be next heard three weeks later. The Madras High court had previously dismissed the challenge to the summons. The legal contention advanced was that section 160 provides against compelling a woman to appear before the police. Compelling refers to against her will. It was pointed out that CBI investigation has revealed nothing incriminatory against Nalini Chidambaram.
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