February 23, 2019:
On Saturday, a Delhi Court deferred the cross-examination of BJP Leader Subramanian Swamy in the National Herald case, filed by him against Congress Chief Rahul Gandhi, his mother Sonia Gandhi & others, to March 30.
Additional Chief Metropolitan Magistrate Samar Vishal deferred the matter as Swamy was unavailable.
The BJP leader was cross-examined by Gandhi's lawyers on Feb 4.
They had asked him a total of 18 questions, after which the matter was posted for further hearing on Saturday as Swamy said he had to join Parliament proceedings.
Swamy, in a private criminal complaint, had accused the Gandhis and others of conspiring to cheat and misappropriate funds by paying just ₹50 lakh, through which the Young Indian (YI) Private Limited obtained the right to recover the ₹ 90.25 crore the Associate Journals Limited owed to the Congress.
All the seven accused in the case – Sonia and Rahul Gandhi, Vora, Senior Congress leaders Oscar Fernandes, Suman Dubey and Sam Pitroda and the YI – have denied the allegations levelled against them.
Sonia and Rahul Gandhi, Vora, Fernandes, Dubey and Pitroda are accused of misappropriation of property, criminal breach of trust, cheating and criminal conspiracy.
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