JASJEET SINGH MARWAHA 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 as per the provisions of Regulation 20(2) of Customs House Agents Licensing Regulations, 2004.

(3.) THE contention is that import was made in the year 2002 whereas the order of suspension was passed on 29.1.2007 and there is a delay of almost five years. The contention is that as per the provisions of Regulation 20 in case in appropriate cases where immediate action is required, the CHA licence can be suspended where an enquiry against such agent is pending or contemplated.