As reported by the media, Sajid Javid the UK Home Secretary signed the extradition order of Vijay Mallya on 04-02-2019.
Westminster Magistrates’ Court had sent Vijay Mallya’s case to the Home Secretary for a decision on whether to order extradition.
Mallya said he intends to appeal the decision, “After the decision was handed down on December 10, 2018, by Westminster Magistrates Court, I stated my intention to appeal. I couldn’t initiate appeal process before a decision by Home Secretary. Now I’ll initiate the appeal process”.
Mallya has 14 days’ time to appeal against his extradition in a higher court.
Vijay Mallya was facing charges of fraud, money laundering and violation of Foreign Exchange Management Act (FEMA).
[Source: Economic Times]