SAINI CONSULTANTS Vs. CC

JUDGEMENT

(1.) HEARD both sides.

(2.) THE appellant filed this appeal against the order passed by the Commissioner of Customs whereby CHA licence of the appellant was suspended under Regulation 20(2) of the Customs House Agents Licensing Regulations, 2004.

(3.) THE main contention of the appellant is that no notice was issued before passing suspension order. It is also submitted by the appellant that the Tribunal in various decisions held that notice is necessary before passing the suspension order. The appellant also submitted that the order is passed without application of mind as there is no evidence against the appellant that he is party to fraud committed by two other persons. The contention is that prior to passing the impugned order the statements were recorded where they admitted that they had defrauded the Custom authorities.