May 30,2019:

On Thursday, Westminster Magistrates Court sought information from India within 14 days on where fugitive diamantaire Nirav Modi would be lodged, if extradited.

The UK Court expressed their delight over better quality of paperwork submitted by New Delhi.

Nirav Modi, who was present in court, was remanded to custody until June 27, while Chief Judge Emma Arbuthnot fixed July 29 for next case management hearing.

The ‘opening note’ in extradition case is to be submitted within six weeks, Court directed.

Chief Judge Arbuthnot stated that,“The paperwork is much clearer than it was, there is much better pagination. There is an index, I would like referenced pagination. There should also be an index to the volumes.”

Claire Montgomery, lawyer for Nirav Modi, pointed out that so far it was not mentioned in the documents in which prison he would be lodged, if extradited.

She kept open the option of a prison visit if it is a different cell and jail than one mentioned in the Mallya case: Arthur Road jail. Court is already aware of its conditions.

Ed Martin, Lawyer appearing for Crown Prosecution Service (CPS), which represents India, informed the Judge that more detailed pagination and index would be included in the ‘opening note’ to be submitted in six weeks.

Source HT

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