July 5, 2018:
Supreme Court has pulled up Latha Rajinikanth, Wife of Tamil Superstar-turned Politician Rajinikanth, for not complying with its order and her undertaking to repay the outstanding amount of Rs 6.2 crore to an advertising agency.
Latha Rajinikanth is one of the Directors of the Mediaone Global Entertainment Ltd. that had taken Rs 14.90 crore loan from Bengaluru-based Ad-Bureau Advertising to finish post-production work of 2014 Rajinikanth-Deepika Padukone starrer film "Kochadaiiyaan", Directed by Rajinikanth's younger daughter Soundarya. Amount outstanding is Rs 6.2 crore.
Advocate appearing on behalf of Latha submitted before Apex Court Bench comprising of Justice Ranjan Gogoi and Justice Banumati that she had not authorised the lawyer to give such an undertaking before the court earlier.
At this, SC Bench stated that, "We do not like people playing around with court's order.
Bench further added that,"The long and short of it is that you (Latha) have not paid and the law will take its own course. We will pass order."
Apex Court stated that it did not "think that this is a case for quashing".
While posting the matter for July 10 for further hearing, SC Bench stated that,"We had kept the matter pending (on February 20) because you had said that you will pay the amount."
On February 20, the bench while keeping the petition by the advertising agency pending for three months, had said that Mediaone would pay the amount in three months failing which Latha Rajinikanth would bear the burden of payment.
SC Bench is hearing a petition filed by Ad-Bureau Advertising against the March 10, 2016 order of Karnataka HC quashing the proceedings against Latha, which were initiated after a trial court order.
She had approached HC after Trial Court had referred the private complaint filed by the advertising agency to police for investigation.
Source PTI
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