INTERNATIONAL CLEARING AND SHIPPING AGENCY (INDIA) PVT LTD Vs. PRINCIPAL COMMISSIONER OF CUSTOMS (GENERAL) & ANR

JUDGEMENT

(1.) The Petition challenges an order passed by the Principal Commissioner of Customs (General), Mumbai 1st respondent.

(2.) By this order, copy of which is at page 89 of the paper book, the said Principal Commissioner has recorded his prima facie satisfaction particularly under Regulation 23 of the Customs Brokers Licensing Regulations, 2013 and prohibited the petitioner from working in all sections of the Mumbai Customs Zones I, II & III pending post decisional hearing by the competent authority.

(3.) The direction to surrender all Custom Passes has also been issued and that is why this matter was moved. Mr. Kamath appearing for the petitioner stated that once the Custom Passes have to be surrendered, then, the petitioner would be out of business.