SATISH ESTATE PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Denied that Shri Satish Jindal has been falsely implicated under the PMLA Act. The fact that Rupees 25 lacs was given by Sh. Hardeep Singh Thaper to Sh. Satish Jindal has been admitted by both of them. It is true that the amount of Rs. 25 lacs was given to Sh. Satish Jindal by Sh. Hardeep Singh Thaper much before he (Hardeep Singh) received Rs. 3 crores 61 lacs from Sh. Narendra Singh Chandna. However, as per the provisions of Section 2(u) which reads as under :-