Custom, Excise & Service Tax Tribunal
Accord Logistics India Pvt Ltd vs Cc Sea Ch - Viii on 30 April, 2019
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
CHENNAI
REGIONAL BENCH - COURT NO. III
Customs Misc. Application No.40151 of 2019
(on behalf of Appellant)
In
Customs Appeal No.40445 of 2019
(Arising out of Order-in-Original No.66689/2018 dt. 21.12.2018 passed by
Commissioner of Customs, Chennai-VIII]
M/s.Accord Logistics (India) Pvt. Ltd. Appellant
No.13, 3rd Cross Street
Shastri Nagar, Adyar
Cennai 600 020.
VERSUS
Commissioner of Customs, Respondent
Chennai VIII Commissionerate Custom House, 60, Rajaji Salai Chennai 600 001.
APPEARANCE :
Ms. S. Sridevi, Advocate for the Appellant For the Appellant Shri M. Jagan Babu, AC (AR) for the Respondent For the Respondent CORAM :
HON'BLE MS. SULEKHA BEEVI, C.S., MEMBER (JUDICIAL) HON'BLE MR. MADHU MOHAN DAMODHAR, MEMBER(TECHNICAL) DATE OF HEARING : 30.04.2019 DATE OF DECISION : 30.04.2019 FINAL ORDER No. 40270 / 2019 PER SULEKHA BEEVI, C.S EH application has been filed by appellant because the issue involved is revocation of licence of the customs broker.2
2. Ld. A.R Shri M. Jagan Babu opposes the application.
3. Taking into account the fact that the issue relates to livelihood of the appellant herein, we are inclined to grant early hearing of the appeal. EH application is allowed. Appeal to be listed for hearing on 31.07.2019.
(dictated and pronounced in court) (Sulekha Beevi, C.S) Member (Judicial) (Madhu Mohan Damodhar) Member (Technical) gs 3