February 20, 2019:

On Wednesday, the Supreme Court of India held RCom Chairman Anil Ambani guilty of contempt of Court for willfully violating its order by not paying ₹550-crore dues to Telecom equipment maker Ericsson.

The Apex Court held that the RCom chiarman and Reliance Telecom Chairman Satish Seth and Reliance Infratel chairperson Chhaya Virani breached the undertaking given to the Apex Court and the related orders.

The Apex Court said the RCom Chairman and others will have to purge the contempt by paying ₹ 453 crore to Ericsson in four weeks.

A bench comprising of Justice RF Nariman and Justice Vineet Saran said if the contemnor failed to make the payments within the specified period, they will undergo a jail term of three months.

The Apex Court also directed Reliance Communication, Reliance Telecommunication and Reliance Infratel to deposit 1 crore each to the Apex Court's registry in four weeks or the Chairman of these companies will have to go an additional jail term of one month.

It directed that 118 crore already deposited by Reliance Group in the Apex Court's registry be disbursed to Ericsson within a week.

"From undertakings given by Reliance Group's top brass, it appears they have willfully not paid the amount to Ericsson despite orders and undertakings given," it said.

The Apex Court specified that any unconditional apology given by Reliance needs to be rejected as they have breached the undertaking and order.

The bench said the three Reliance companies did not adhere to the 120-day deadline and the extra 60 days given by the Apex Court to pay ₹ 550 crore to Ericsson

It said the undertakings given in the court was false to the knowledge of the court and affected the administration of justice.

Ambani, Seth and Virani were present in the courtroom.

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