COMMISSIONER OF CUSTOMS, AHMEDABAD Vs. LALBHAI TRADING CO.

JUDGEMENT

(1.) The goods were imported by one M/s. Gold-en Plastics Company, Bombay against whom the proceedings were initiated by the Customs Department initially. However, after dissolution of the said firm, respondent herein, who was Customs House Agent of M/s. Gold-en Plastics Company, was roped in. The respondent challenged the order passed by the Tribunal. The Department took the objection that respondent was not an aggrieved person. However, we find that the reason for implicating the respondent was that he was not only Customs House Agent of M/s. Gold-en Plastics Company but had signed security bond as a surety. In view thereof he was surely an aggrieved person. We, thus do not find any error in the order of the High Court.