KUNAL TRAVELS Vs. COMMISSIONER OF CUSTOMS, NEW DELHI

JUDGEMENT

(1.) IN the impugned order Ld. Commissioner had held

(2.) "In view of the above, I conclude that the charge of contravention of Regulations, 14(b), 14(d), 14(k) and 13 of the CHALR'84 alleged in the Show Cause Notice are established. In terms of the powers vested under Regulation 21 read with Regulation 23 of CHALR's 84, I revoke the license No. R -95/91 of M/s. Kunal Travels, CHA and also order for forfeiture of the security deposited by the said CHA".

(3.) ARGUING the case for the appellant Shri L.P. Asthana, Ld. Counsel submits that similar issue came up before the Tribunal in case of Krishna Kumar Sharma v. CC, New Delhi reported in : 2000(122)ELT.581 in which this Tribunal held