CARGO CARE INTERNATIONAL Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) The appellant, a customs broker licenced under the Customs Brokers Licensing Regulations, 2013 ('Regulations' for short) filed W.P. (C) No. 1288 of 2018 challenging the orders passed by the respondent suspending the licence, in exercise of the powers under Regulation 19 of the Regulations. By the judgment under appeal, the Learned Single Judge disposed of the writ petition declining to interfere with the order of suspension and at the same time directing that further proceedings in terms of Regulation 20 shall be completed, at any rate within three months. It is this judgment which is challenged.

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

(3.) Before us, the Learned Counsel for the appellant reiterated his contention that the suspension of licence was without any justifiable reason and according to him at this distance of time, having regard to the three months period prescribed in Regulation 20, the proceedings under Regulation 19 are time barred. These contentions were refuted by the Learned Counsel for the respondent.