- (1.) This writ petition, virtually, relates to suspension of Licence of Custom House Agents under Regulation 21(2) of the Custom House Agents Licencing Regulations, 1984 and for further relief or reliefs.
(2.) The Orient Clearing & Forwarding Agency, the petitioner no. 1 herein, is a Partnership firm, on enquiry, I have come to know that the same is registered partnership firm. The petitioner no. 2 is one of the partner.
(3.) From the impugned order being Memorandum No. S45-15/84 Estt. dated 3rd April, 2000, the Commissioner of Customs (Administration), Custom House, Calcutta, suspended licence of such partnership firm by applying Regulation 21(2) of the Customs House Agents Licencing Regulations, 1984.;