HARJEET SINGH JOHAR Vs. COMMISSIONER OF CUSTOMS (GENERAL)

JUDGEMENT

(1.) CM No. 19658/2017 (for condonation of delay in filing counter affidavit) : For the reason stated in the application, the delay in filing counter affidavit is condoned. The application is disposed of. W.P.(C) 3265/2017 and CM No. 14226/2017 (for stay) :

(2.) There are two orders challenged in this petition. One, the order dated 15th March, 2017 passed by the Commissioner of Customs (General), New Delhi under Regulation 23 of the Customs Broker Licensing Regulations, 2013 ('CBLR') thereby prohibiting the petitioner from continuing the work as Custom Broker at Delhi Customs Stations.

(3.) The second is an order dated 31st March, 2017 issued by the Commissioner of Customs, Central Excise and Service Tax, Commissionerate Hapur, Meerut, Uttar Pradesh whereby the petitioner's CB license was suspended under Regulation 19(1) of CBLR and an opportunity was given to the petitioner to appear before the Commissioner at Meerut for a post-decisional hearing on 10th April, 2017.