UK Court Orders Debiting ₹450 Crore from Accounts of Pak High Comm over Non-payment of Penalty by NAB

A British high court has ordered debiting ₹450 crore from the accounts of the Pakistan High Commission in London over non-payment of a penalty by the National Accountability Bureau (NAB) to the foreign asset recovery firm Broadsheet LLC, according to a media report. Following the court orders, the United Bank Limited UK wrote a letter to the Pakistan High Commission on December 29, requesting it to provide written payment instructions with debit account details to facilitate the payment of USD 28,706,533.35 in line with the Final Third Party Order issued by the high court, the Express Tribune reported on Thursday.

The bank also told the high commission that in case of non-receipt of the written payment instructions by December 30, it would have no choice but to proceed with unilaterally debiting the high commission's accounts to meet the payment amount stipulated in the court order.

Citing sources, the report said around Rs 450 crore (USD 26,153,783.34) NAB amount was lying in the UBL, London account, which is operated in the name of Pakistan High Commission in the UK.

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