KARAMSHI J NAKHUA Vs. COMMISSIONER OF CUSTOMS (GENERAL)

JUDGEMENT

(1.) Leave to amend to correct the cause title is granted and reverification is dispensed with. Amendment to be carried out within one week from today.

(2.) The appellant is carrying on business in the name and style of M/s.S.K. Shipping Agency. He is the sole proprietor rendering customs house agency services relating to clearance of import and export customs house.

(3.) He is aggrieved and dissatisfied by an order passed on 11th December 2014 by the Customs, Excise & Service Tax Appellant Tribunal West Zonal Bench (CESTAT for short). That order is dated 3rd/11th December 2014, by which the appellant's appeal is dismissed. The Tribunal confirms the order dated 28th February 2013 of the Commissioner revoking the Customs House Agent License, i.e., CHA No.11/865 and forfeiting the entire security deposit.