KOTHARI AND SONS Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) BY the impugned order dated 10.05.2000, the Commissioner of Customs, Jaipur has suspended the Customs House Agent licence issued to the appellant with immediate effect. The order only states that an enquiry against the appellant is pending / contemplated.

(2.) THE order is challenged on the ground that no reasons have been mentioned therein for suspension or need for immediate action in terms of Regulation 21(2) of the Customs House Agents Licensing Regulations, 1984.

(3.) WE have heard Ms. Reena Khair, learned Counsel and Shri S.K. Das, learned DR.