SANJAY KUMAR JOSHI Vs. COMMISSIONER, CUSTOMS, CENTRAL EXCISE

JUDGEMENT

(1.) The petitioner has filed the present petition finally n being aggrieved by order dated 22.07.2016 (annexure P/1) and 18.05.2017 (annexure P/2) whereby his application for grant of Customs Broker Licence under Customs Broker Licence Regulation, 2013 ( in short "CBLR, 2013") has been rejected.

(2.) The petitioner being a partner of M/s ASTUTE Business Solutions having its registered office at 86, Royal Banglow City, Sukhliya, Indore had applied for grant of "Customs House Agents License" under the provision of Customs House Agent Licence Regulation, 2004 (In short "Regulation, 2004"). Regulation no.8 provides for written as well as oral examination. After passing the examination under Regulation no. 9 the Commissioner of Customs on payment of Rs.5,000/- shall grant licence in Form-B.

(3.) The petitioner was permitted to appear in the written as well as oral examinations. The results of the above both the examinations were declared vide Circulars dated 19.03.2013 and 30.12.2014 respectively. Meanwhile, new regulation called Custom Broker License Regulation, 2013 (in short "CBLR, 2013") came into force w.e.f. 21.06.2013 in which nomenclature of the