LAWS(KER)-2017-6-172

KRISHNA BROTHERS Vs. COMMISSIONER OF CUSTOMS

Decided On June 23, 2017
Krishna Brothers Appellant
V/S
COMMISSIONER OF CUSTOMS Respondents

JUDGEMENT

(1.) This appeal is filed against the order passed by the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, Bangalore in C/21685/2015-DB [2017 (345) E.L.T. 263 (Tri.-Bang.)], whereby the appeal filed by the appellant against Annexure A12 order passed by the respondent revoking his licence as a customs broker, issued under the Customs Brokers Licensing Regulations, 2013 (hereinafter referred to as the 'Regulations' for short) was upheld.

(2.) We heard the learned counsel appearing for the appellant and the learned Standing Counsel appearing for the respondent.

(3.) Briefly stated the facts of the case are that the appellant is a customs broker whose licence was renewed as per Annexure A1 for the period till 14-7-2014. By Annexure A3 proceedings of the Commissioner, his licence was suspended under Regulation 19(1) of the Regulations. This was on the prima facie finding that the appellant had violated the provisions of the Regulations. They were granted a personal hearing on 10-9-2014 and Annexure A4 order was issued by the Commissioner of Customs to continue the suspension of licence issued to the appellant, pending adjudication into the allegations.