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Custom, Excise & Service Tax Tribunal

Natraj Shipping Agency vs Commissioner Of Customs (General) on 10 October, 2012

        

 
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,WEST ZONAL BENCH AT MUMBAI

COURT No. II

Appln.No.C/S/1787/12
APPEAL No.C/718/12

(Arising out of Order-in-Original No.21/2012 dated 06/07/2012   passed by Commissioner of  Customs (General), Mumbai)

For approval and signature:

Honble Mr. Ashok Jindal,  Member (Judicial)
Honble Mr. P.R. Chandrasekharan,  Member (Technical)


1. Whether Press Reporters may be allowed to see		:No
the Order for publication as per Rule 27 of the
CESTAT (Procedure) Rules, 1982?

2.	Whether it should be released under Rule 27 of the		:	
	CESTAT (Procedure) Rules, 1982 for publication
	in any authoritative report or not?

3.	Whether Their Lordships wish to see the fair copy		:Seen
	of the Order?

4.	Whether Order is to be circulated to the Departmental	:Yes
	authorities?
========================================

Natraj Shipping Agency				Appellant
Vs.

Commissioner of Customs (General) Respondent Mumbai Appearance:

Shri.Z.B.Nagarkar, Sr. Consultant, for appellant Shri.D.D.Joshi, Supdt. (AR) for respondent CORAM:
Honble Mr. Ashok Jindal, Member (Judicial) Honble Mr. P.R.Chandrasekharan, Member (Technical) Date of Hearing : 10/10/2012 Date of Decision : 10/10/2012 ORDER NO Per: Ashok Jindal
1. The appellants are in appeal against impugned order wherein the CHA licence No.11/617 has been suspended by order dated 06/07/2012.
2. Heard the Ld. Counsel
3. During the course of hearing, the Ld. Counsel submits that after suspension of their CHA licence, proceedings under Regulation 22 of the CHALR, 2004 has been initiated and investigating officer has been appointed, before hi, they have already filed their reply.
4. In these circumstances, we direct the Commissioner of Customs to complete the proceedings under Regulation 22 of the CHALR, 2004 within sixty days from today. In these terms the appeal is disposed of.

(Dictated in Court) (P.R. Chandrasekharan) Member (Technical) (Ashok Jindal) Member (Judicial) pj 1 2