BHARATH MARINE CO Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) The petitioner in both these writ petitions is M/s.Bharath Marine Company, a partnership concern, who were granted a Custom House Agent Licence in the year 1993, which was periodically renewed and valid up to 27.05.2015.

(2.) In W.P.No.31596 of 2014, the petitioner has challenged a show cause notice issued under Regulation 20(1) of the Custom Broker Licensing Regulations, 2013 ("CBLR" for brevity).

(3.) In W.P.No.17196 of 2015, the petitioner has challenged an order dated 02.06.2015, passed by the respondent rejecting the petitioner's application for renewal of the Custom Broker Licence, which expired on 27.05.2015.