October 25,2018:

On Tuesday, Enforcement Directorate filed a chargesheet against Former Union Minister P Chidambaram in Aircel-Maxis Money Laundering case.

ED has named nine accused in case including Chidambaram, S Bhaskaraman and four Maxis companies.

CBI Special Judge OP Saini has fixed November 26 for consideration of chargesheet.

Aircel-Maxis cases pertains to grant of the Foreign Investment Promotion Board clearance to firm M/S Global Communication Holding Services Ltd in 2006 for investment in Aircel.

Enforcement Directorate has charged Chidambaram and others with laundering of Rs 1.16 crore for Illegal approval given by Congress leader for a foreign investment worth Rs 3,560 crore by Global Communication and Holdings, a subsidiary of Maxis Berhad, Malaysia, when he was the finance minister in 2006.

ED further stated that Chidambaram, as Finance Minister, was empowered to approve foreign investment up to Rs 600 crore only, but he violated the rule by not referring it to the Cabinet Committee of Economic Affairs.

Supreme Court had on March 12 directed Investigating Agencies CBI and ED to complete their probe into 2G Spectrum Allocation cases, including Aircel Maxis alleged money laundering case, in six months.

Source HT

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