TRANSMARINE CORPN. Vs. CC, COCHIN

JUDGEMENT

(1.) IN this appeal, appellants have challenged the order issued under Section 21 of CHALR, 1984 vide order No. S. 34/27/97 I & B Cus. dated 28.1.1999 issued by Commissioner of Customs. The issue concerns revocation of the Customs House Agents Licence issued to appellants under Regulation 21 ibid with immediate effect. Heard Shri Mohan Parasaran, Ld. Advocate and Shri R. Parthasarathy, Ld. Advocate for appellants and Ms. Aruna Gupta, Ld. DR.

(2.) LD . Advocate submits that the order impugned is suffering from serious limitation of principles of natural justice for the following reasons: - -

(3.) LEARNED DR on the other hand submits that as is evident from Inquiry report itself (internal page 7 and page 42 of Paper Book) the appellants had waived the right of cross examination before the Inquiry Officer at the initial stage itself. She further submits that the Inquiry Report is a detailed document and therefore there was no need for the Ld. Commissioner to again repeat all these findings in his order -in -original. Therefore, on this count, it cannot be said that the order -in -original is a non -speaking order.