NATIONAL CARGO SERVICES Vs. C.C.

JUDGEMENT

(1.) HEARD both sides.

(2.) THE appellants filed this appeal against the Order -in -Original passed by the Commissioner of Customs whereby Customs House Agent licence was suspended under the provisions of Regulation 20(2) of the Customs House Agents Licensing Regulations, 2004.

(3.) THE main contention of the appellant is that no notice was issued to the proprietor Shri Ranbir Singh Rana of M/s National Cargo Service. The contention is that the licence was suspended on the ground that one of the employees (G. Cardholder) Shri Anup Joshi has committed some irregularity. The appellant relied on the decisions of the Hon'ble Calcutta High Court in the case of Kamal Kumar Agarwal v. UOI and in the case of Jeena and Co. v. C.C. 1987 (28) ELT 223 to submit that where the proprietor of Customs House Agent (CHA) was not put to notice before suspension of licence, the suspension is invalid.