January 16, 2019:

On Tuesday, adding to the high profile ousted executive Carlos Ghosn's legal headaches, Nissan plans to file a civil suit against him to claim for damages, resulting from alleged misuse of company funds.

Ghosn, who remains chairman & chief executive of Nissan partner Renault, has already been charged with three counts of financial misconduct and has been held at a detention center in Tokyo for nearly two months.

An anonymous person familiar with the issue said, “The broader investigation (into Ghosn’s alleged financial misconduct) continues to expand, so we will file a suit after that issue has been sorted out.”

A civil suit could seek losses related to the alleged use of company funds to pay for the executive’s residences, donations to universities, and payments to a Saudi businessman who is believed have helped Ghosn out of financial difficulties.

Nissan declined to comment on the issue.

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