January 08, 2019:

On Monday, trouble mounted for Robert Vadra as the Enforcement Directorate registered another money laundering case against his real estate firm Sky Light Hospitality Pvt Ltd which had purchased a piece of land in Gurugram and had booked profit of over ₹40 crore by changing the land use during the Congress rule in Haryana.

The ED’s case, registered under the Prevention of Money Laundering Act, is based on an FIR registered by the Haryana police last year on alleged irregularities in the land deal.

The issue was first highlighted by the comptroller and auditor general in 2015 in its report where it had raised irregularities in land deals in Haryana during the Congress government of Bhupinder Singh Hooda.

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