Custom, Excise & Service Tax Tribunal
Ms R S Arunachalam vs Commissioner Of Customs (Viii) ... on 7 March, 2019
1
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
[COURT : Division Bench B1]
Application No.: C/EH/42140/2018
In: C/42410/2018
M/s. R.S. Arunachalam, : Appellant
Plot No. 59A, Flat No. F-3, No. 2,
Shivaji Street, V.O.C. Nagar,
Pammal, Chennai - 600 075
Versus
The Commissioner of Customs, : Respondent
Chennai VIII Commissionerate, Custom House, No. 60, Rajaji Salai, Chennai - 600 001 Appearance:-
Shri. C. Ravikumar, Advocate for the Appellant Ms. T. Usha Devi, DC (AR) for the Respondent CORAM:
Hon'ble Shri Madhu Mohan Damodhar, Member (Technical) Hon'ble Shri P. Dinesha, Member (Judicial) Date of Hearing/Decision: 07.03.2019 Misc. Order No. 40168 / 2019 Per Madhu Mohan Damodhar :
The above application for early hearing (EH) has been filed by the appellant seeking early hearing of the appeal.
2. Ld. Advocate Shri. C. Ravikumar appearing on behalf of the appellant/applicant submits that the issue relates to revocation of 2 licence of Customs Broker; that the firm is run by the proprietrix and that the male member of the family has recently passed away; that due to the revocation, there has been considerable hardship in the livelihood of the persons affected.
3. On the other hand, Ld. AR Ms. T. Usha Devi appearing on behalf of the respondent opposes the application and submits that there is no just reason for early hearing in this case.
4. After considering the arguments from both sides, we acceded to the request for early hearing. The EH application is allowed. The appeal is fixed for hearing on 20.05.2019.
(Dictated and pronounced in open court) (P Dinesha) (Madhu Mohan Damodhar) Member (Judicial) Member (Technical) Sdd