February 18, 2019:

Former billionaire Malvinder Singh has filed a criminal complaint accusing his younger brother of siphoning funds from their family holding company and fraudulently diverting them to a renowned Spiritual Guru, the latest twist in the unraveling of a $2 billion empire.

Shivinder Singh allegedly directed the holding company to acquire debt-ridden firms which collectively lent ₹ 1,000 crore ($140 million) to the family and associates of their guru, Gurinder Singh Dhillon, according to a complaint filed to the Economic Offenses Wing of the Delhi Police seen by Bloomberg.

In return, the younger Singh was promised he would succeed the guru as head of one of India's most powerful spiritual sects, according to the document.

The public fight between the former billionaire brothers follows the collapse of one of the country's most storied business families that once controlled the nation's top drug-maker and second-largest hospital chain.

The siblings have lost much of their corporate empire to debt, and are still being chased by creditors. Meanwhile, SEBI and the SFIO have open investigations into wrongdoing at companies the brothers used to run.

The filing of a criminal complaint to Police by a private individual may not necessarily result in an investigation or charges being filed. Malvinder & Shivinder have declined to comment on the allegations in the criminal complaint. The brothers have previously denied any wrongdoing at their companies.

Dhillon's Lawyer and the secretary of his spiritual sect did not immediately respond to text messages seeking comment on behalf of the guru and his family members referenced in the allegations. A representative for the Delhi Police couldn't immediately comment on the complaint.

The criminal complaint alleges that the 43-yr-old Shivinder "initiated" as well as "permitted this siphoning and malfeasance of funds entrusted to him with the ulterior motive of gaining ultimate control of the seat of the spiritual head of the Radha Soami Satsang Beas", promised to him by Dhillon. The spiritual sect, founded almost 130 yrs ago, boasts four million followers worldwide.

Malvinder, 46, claims the acquisitions of six debt-ridden companies by his brother were misrepresented as beneficial to the family's holding company when in fact they had no value. Efforts to write off the guru's debts to these companies are further eroding the value of the holding company, RHC Holding Pvt., according to the complaint.

Death Threat

In his criminal complaint, Malvinder claims Dhillon had threatened him to sign a settlement absolving the guru of any wrongdoing and abstaining from any legal or criminal action against the spiritual leader. Malvinder alleges Dhillon, through his lawyer, told the tycoon he "would be eliminated by persons from the Radha Soami Satsang Beas," if he did not proceed as demanded, according to the complaint. The elder Singh claims he has recordings of these threats and is "fearful for his life."

Besides Shivinder and Dhillon, the complaint also names as references Dhillon's wife, his two sons, and four alleged associates in the allegations.

Siphoning Money

The Singh brothers are themselves under investigation for siphoning money from their public companies, including Fortis Healthcare Ltd., which is now controlled by IHH Healthcare Bhd. Much of the Singhs' shareholding has been seized by lenders.

In Oct, the stock market regulator released preliminary results of its investigation, finding that the brothers had defrauded Fortis of 400 crore and ordered them to return it. The regulator has said the investigation is ongoing and hasn't indicated when final results will be made public.

A spokesman for the Singh brothers has previously declined to comment on the finding and order by the stock market regulator.

Three of the shell companies the regulator identified as recipients of loans from Fortis that were ultimately routed to the Singhs have also been named by Malvinder as lenders to the Dhillon family and his associates.

The complaint comes after the brothers' mother brokered a truce and convinced Shivinder in Sep to withdraw a lawsuit against his elder sibling that alleged "oppression & mismanagement."

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