CROWN SHIPPING AGENCY Vs. COMMISSIONER OF CUS. (G)

JUDGEMENT

(1.) On hearing both sides it appeared that on a short point of law the main appeal itself could be disposed of. This was done.

(2.) The appellants are a CHA. Their licence was revoked by the Commissioner of Customs (G), Mumbai. The operative portion of his order reads as under:

(3.) Regulation 21 of the CHA Licensing Regulations, 1984 reads as under: