COMMISSIONER OF CUSTOMS (GENERAL) Vs. DOMINIC AND CO.

JUDGEMENT

(1.) This is a Revenue's appeal. It challenges the order dated 12th June, 2013 of the Customs Excise and Service Tax Appellate Tribunal, West Zonal Bench at Mumbai ("CESTAT" for short) in Appeal No. C/927/2012 [: 2013 (296) E.L.T. 494 (Tri.-Mum.)].

(2.) That appeal was filed by the Respondent Customs House Agent (CHA) as he was aggrieved by the order passed on 26th June, 2012 by the Commissioner of Customs (General), Mumbai. That order revokes his licence, namely, Customs House Agent Licence No. 11/126 and visits him with forfeiture of entire amount of security deposit.

(3.) We have heard Mr. Jetly appearing in support of this appeal and Mr. Prakash Shah appearing on behalf of the respondent.