VINAYAK CARGO Vs. COMMISSIONER OF CUSTOMS (PREVENTIVE)

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of this appeal.

(2.) This appeal is filed by the custom house agent (in short CHA) whose renewal application has been rejected by the department. He had challenged the order of the Department before the Customs, Excise and Service Tax Appellate Tribunal (hereinafter referred to as 'CESTAT'). His appeal was also dismissed. We frame the following substantial question of law for our consideration.

(3.) Brief facts are as under.