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The 63-year-old former Kingfisher Airlines boss had filed the application seeking "leave to appeal" in the High Court on February 14 against his extradition order, which was signed by UK Home Secretary SajidJavid.
Fugitive businessman Vijay Mallya's written appeal against an extradition order passed by a magistrate late last year has been rejected by a High Court judge in the United Kingdom. He will now face an oral hearing on his appeal against the decision.
The Westminister Magistrate's Court had ruled against the 63-year-old businessman, who is wanted in India on charges of not paying back loans worth Rs. 9,000 crore, on December 9 last year. Chief Magistrate Emma Arbuthnot had concluded that Vijay Mallya has a case to answer in the Indian courts over substantial "misrepresentations" of his financial dealings while he was heading the now-defunct Kingfisher Airlines. UK Home Secretary SajidJavid later signed off on the order.
The application for permission to appeal was refused by Mr Justice William Davis on 05/04/2019. The appellant (Mallya) has five business days to apply for oral consideration. If a renewal application is made, it will be listed before a High Court Judge and dealt with at a hearing.The extradition order passed by the Court was later signed off by the Home Secretary of the UK.
Three allegations were levelled against Mallya by the Indian government – conspiracy to defraud, making of false representations, and money laundering. After perusing the evidence, the Court found that there was a prima facie case of all three charges levelled against Mallya.
The Court ultimately refused to buy arguments made by Mallya on the bias of the Indian press, the independence of the Central Bureau of Investigation (CBI), as well as the independence of the judiciary.
Back home, the Supreme Court issued notice in a petition filed by Mallya challenging the Enforcement Directorate’s move to declare him as a Fugitive Economic Offender under the Fugitive Economic Offenders Act, 2018. Proceedings in that matter are ongoing in the Prevention of Money Laundering Act (Appellate) Tribunal.
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