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The trial against Liquor Baron Vijay Mallya to prove a prima facie case of fraud resumes in London today, it is to determine if he can be extradited to India to face charges over his erstwhile Kingfisher Airlines.
The business tycoon will be back in the dock at Westminster Magistrates' Court in London for the hearing. However his Lawyer barrister Clare Montgomery, is set to depose two further witnesses in its attempt to prove that the airline's default from paying of around Rs. 9,000 crore worth of bank loans was actually result of business failure rather than "dishonest" and "fraudulent" activity by its owner.
Meanwhile, it has been also appeared that an another parallel litigation is also pending before the Queen's Bench Division of the commercial court in England's High Court of Justice against this business tycoon brought by a consortium of Indian banks to freeze his global assets.
The said claim was filed against Mr. Mallya and other related concerns named as Ladywalk LLP, Rose Capital Ventures Ltd and Orange India Holdings.
The Applicants of the said Claim are The State Bank of India, Bank of Baroda, Corporation Bank, Federal Bank Ltd, IDBI Bank, Indian Overseas Bank, Jammu & Kashmir Bank, Punjab & Sind Bank, Punjab National Bank, State Bank of Mysore, UCO Bank, United Bank of India and JM Financial Asset Reconstruction Co Pvt Ltd, lawyers for Mr Mallya have been granted an extension to respond to that case due to his ongoing extradition trial, expected to conclude on Thursday.
Margaret Sweeney, from the accounts team of Force India, The Formula 1 racing team owned by Mallya, and legal expert Martin Lau are set to be deposed by his defence team at the extradition hearing today.
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