VENJOH LOGISTICS PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Ms. Maithili Mehta waives notice of Rule for respondent no.1 and Mr. Rashesh Oza waives notice of Rule for respondents no.2 and 3.

(2.) With the consent of the learned advocates appearing for both the sides, the petition is considered on the point of observance of principles of natural justice.

(3.) As this Court is to consider the question of applicability of principles of natural justice while exercising the power under Regulation 23 of the Customs Brokers Licensing Regulations, 2013 (hereinafter referred to as the "Regulations"), Mr. Pahwa, learned counsel for the petitioner does not press the challenge to the validity of Regulation 23 on the other ground for constitutional validity of the said Regulations.