Customs, Excise and Gold Tribunal - Delhi
M/S. P.P. Dutta Wg Commander (Retd) vs Ccn, Delhi on 23 May, 2001
ORDER
Shri L.P Asthana, ld.
1. Advocate submits that the present appeal has been filed by the Custom House Agent and that the licence has been revoked by the Commissioner of Customs (Generals). He submits that it is the question of livelihood of the Customs house agent. He has employed number of persons. While he is not pressing for the stay of the order, his only prayer is for early hearing.
2. Sh. Mewa Singh, ld. SDR has no objection. The matter to come up for hearing on 15th June, 2001.