V.K. SINGH Vs. COMMISSIONER OF CUSTOMS, HYDERABAD

JUDGEMENT

(1.) These are two appeals. Since the issue is common in these two cases, they are taken up together and are being disposed of by this common order.

(2.) IN Appeal No. C/318/2002, the appellant Shri V.K. Singh is registered as a Custom House Agent, in the Commissionerate of Customs, Hyderabad holding CHA Licence No. 2/89. His licence has been suspended by the Commissioner by order dated 2 -2 -2001.

(3.) SIMILARLY , in appeal No. C/152/2003, the Commissioner of Customs, Bangalore, as per his notice of suspension dated 22 -4 -92 has suspended the licence of the appellant M/s. Ujwal International and the contents of the relevant notice of suspension is as under : - Instances have been brought to my notice about alleged misconduct on the part of M/s. Ujwal International holding CHA Licence No. 13/2000 issued on 3 -8 -2000 and on examination of the material before me, I am satisfied that immediate action is necessary in terms of Regulation 21(1)(c) read with Regulation 21(2) of the Custom House Agents Licensing Regulations, 1984. Therefore, I hereby suspend the aforesaid licence in terms of the said Regulation 21(2), with immediate effect and until further orders pending enquiry in terms of Regulation 23 ibid. Action under Regulation 23 is being separately initiated.