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The Supreme Court Bench headed by Justice Arun Mishra and Justice Mohan M Shantanagoudar ordered the Centre to file a status report by January 23 on the probe conducted by Enforcement Directorate officer Rajeshwar Singh in the Aircel-Maxis scam case.
Special public prosecutor Anand Grover mentioned the two instances where the accused were discharged—Marans in Aircel-Maxis deal case and former telecom secretary Shyamal Ghosh in the additional spectrum allocation case—along with the acquittal of A. Raja and others in 2G spectrum allocation case last month.
Additional Solicitor General Tushar Mehta, took 10 days time for appearing for the Central Bureau of Investigation and said that he would be filing a summary with regard to what has happened in the case till now.
The Bench has inquired about the stage of investigation and the pending issues seeking resolvement. Special Public Prosecutor Anand Grover laid down his contention by explaining the Aircel-Maxis case, “A person was forced by the then telecom minister to sell his company to a foreign corporation. The Finance Minister was empowered to grant FIPB approval for FDI not exceeding Rs. 600 crores, beyond which Cabinet approval was required. The ED had found that in the execution of the transaction, money to the tune of Rs. 1,000 crores was received a company owned by Karthi Chidambaram. In February 2017, the special CBI court had discharged the accused. Since the accused have been discharged, can the CBI and ED not continue with the investigation? This remains to be decided.”
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