January 23, 2019:
On Tuesday, the U.S. Justice Department said it will pursue the extradition of the Chief Financial officer of China’s Huawei Technologies Co Ltd’s, arrested in Canada in December.
The United States has accused Meng Wanzhou of misrepresenting the company’s links to a firm that tried to sell equipment to Iran despite U.S. sanctions.
The arrest soured ties b/w Canada & China, which subsequently detained two Canadians and sentenced a third to death.
The U.S. statement came a day after a report that Canada’s ambassador to the United States said his government was told Washington planned to proceed.
“We will continue to pursue the extradition of defendant Ms. Meng Wanzhou, and will meet all deadlines set by the U.S.-Canada Extradition Treaty,” Justice Department spokesman Marc Raimondi said in a statement.
“We greatly appreciate Canada’s continuing support of our mutual efforts to enforce the rule of law.”
Huawei Chairman Liang Hua told media at the World Economic Forum in Davos on Tuesday that the company was following the issue closely and wanted a quick resolution of the case, but had no direct contact with authorities.
The United States must file a formal request for extradition by Jan 30. Once it is received, a Canadian Court has 30 days to determine if there is enough supporting evidence and the Canadian justice minister must issue a formal order.
Canada has not asked the United States to drop its bid to have Huawei executive Meng Wanzhou extradited, Foreign Minister Chrystia Freeland told Bloomberg TV in an interview.
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