TRANS SHIPPING SERVICE Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Vide the impugned order, the Commissioner of Customs, Mumbai has revoked the licence of the appellant, who is a CHA, for a period of four years from the date of issue of his order. The revocation was ordered for the reason that CHA sublet his licence to one Govinddhar Pandey for a monetary consideration of Rs. 15,000/ - p.m., and for the reason that CHA has not obtained authorisation letters from the clients, thereby violating Regulations 13 and 14 of the CHA Licensing Regulations, 1984.

(2.) In view of the above the order of revocation is sustainable. However, noting that the CHA has been out of business since February, 2002, when the licence was suspended, we are of the view that loss of business till date is sufficient punishment and therefore order that the revocation shall stand terminated w.e.f. 31 -17 -2003 and that the CHA licence will be restored w.e.f. 1 -1 -2004.

(3.) The appeal is thus partly allowed.