February 12, 2019:
For a good part of the last week, Congress president Rahul Gandhi has been keeping busy with his continuous attacks on industrialist Anil Ambani over the Rafale deal.
On Tuesday, however, a Senior Leader of his party appeared for Ambani before the Supreme Court in a case.
Senior advocate Kapil Sibal appeared before the top court, alongside Reliance Communications Ltd (R-Com) chairman Ambani, in a contempt case by telecom firm Ericsson India over R-Com’s failure to pay outstanding dues of about ₹550 crore.
“They are two difference cases,” Sibal said.
“I have tweeted my stance on Rafale, which is a clear-cut case of corruption. I appeared on behalf of the company, as far as SC case is concerned. The two issues should not be mixed.”
On Tuesday, Sibal tweeted about the latest development in the Rafale issue after a news report claimed that in March 2015, Ambani visited then French Defence Minister Jean-Yves Le Drian’s office in Paris and held a meeting with his advisors.
This, the report said, came just a fortnight before PM Narendra Modi announced the procurement of 36 Rafale fighter aircraft from France.
Earlier, Congress president Rahul Gandhi slammed the Modi Government over the Rafale deal and accused the PM of putting national security at risk.
The Supreme Court though adjourned the hearing in the contempt proceedings against Reliance Communications & its Chairperson Anil Ambani till Wednesday, Feb 13.
During the hearing, Ericsson, represented by Senior Counsel Dushyant Dave, alleged that there has been a series of contempt and perjury on the part of Reliance Communications and Anil Ambani.
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