Supreme Court: The Court was forced to adjourn the contempt case against Vijay Mallya as the Government failed to produce him before the Court. Attorney General KK Venugopal, appearing for Centre told the Court that Vijay Mallya’s extradition proceedings being conducted in UK Court and would most likely end by December 4.
On 09.05.2017, the bench of A.K. Goel and U.U. Lalit, JJ had held Vijay Mallya guilty of disobeying the Orders passed by this Court in not disclosing full particulars of the assets and said that though Vijay Mallya has not filed any reply to the Contempt Petition nor had he appeared in person but it necessary to give him one more opportunity and also hear him on the proposed punishment and hence, he should personally appear before the Court.
A consortium of banks sought relief from the Court after Vijay Mallya, who owes more than Rs. 9000 crores to the banks, instead of repaying his debts, transferred a huge sum of $40 million to his children. It was alleged by the banks that said transfer was not only in contempt of the Orders passed by the Karnataka High Court but was also an attempt to subvert the Course of Justice by diverting the funds to shield them from ongoing recovery proceedings.
Source: ANI
