Supreme Court: In the case relating to non-delivery of around 42,000 flats to homebuyers by the beleaguered Amrapali Group, the Court has allowed Delhi Police to arrest Amrapali Group chairman and managing director Anil Sharma in relation to a criminal complaint filed against him. The top court also said that the Economic Offence Wing (EOW) of Delhi Police can also arrest Amrapali directors Shiv Priya and Ajay Kumar in the case.
Ordering seizure of personal properties of Sharma and the other directors, the court also directed forensic auditors to complete their probe on divergence of homebuyers’ money by the Amrapali Group before March 22.
The bench of Arun Mishra and UU Lalit, JJ said:
“We had never stopped any agency from arresting the directors, who are presently housed at a hotel under the detention of UP police.”
In December, the Supreme Court had ordered seizure of assets of the company, asking as to why criminal proceedings should not be initiated. It even called the company the “worst kind of cheater in the world” and “a perfect liar” for not complying with its direction. It has already ordered seizure of the company’s 100-bed multi-speciality hospital, bank accounts, the building which houses its office, certain firms and a benami villa in Goa.
The next hearing in the case will be on March 26.
(Source: NDTV)
