January 30, 2019:
On Wednesday, Pakistani singer Rahat Fateh Ali Khan denies receiving any notice from the ED, which had earlier in the day said that they had issued a notice to the veteran singer under FEMA.
Press release issued on behalf of Rahat mentioned, “It would have been better if the authorities would have served the notice first if any and then publicized this. We will address if and when we get any notice. Our law firm in Delhi will look into this if (there is) any notice."
For the uninitiated, the ED had issued a show-cause notice to Rahat & his manager Marrouf Ali, both Pakistani nationals, for allegedly violating foreign exchange rules involving ₹ 2.61 crore.
However, the statement further adds that Khan had done nothing wrong.
The statement added further, “It comes as surprise about a notice being served to Khan Sahab. As the management company of Ustad Rahat Fateh Ali Khan who handles all his work , we have no idea about this. Interestingly, our lawyers in India are also known to the relevant authorities and as of now they have not received any notice either."
Calling the blame “bizarre”, the statement further asserts that Rahat never had a “direct dealing” with anyone from India.
The statement mentioned, “He has never had any direct dealings with anyone in India or elsewhere hence him being blamed for something like this is bizarre.”
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