- (1.) The Court : This appeal under Section 130 of the Customs Act 1962 is directed against Order dated 4th May, 2009 passed by the Customs, Excise and Service Tax Appellate Tribunal, East Zonal Bench, Kolkata in Miscellaneous Application No. 179 of 2008 in connection with Customs Appeal No. 134 of 2004 thereby dismissing an application for recalling and modifying a final order dated 7th December, 2007.
(2.) It appears from record that the appellant preferred an appeal before the said Tribunal against Order dated 16th June, 2004 passed by the Commissioner of Customs (Preventive), Kolkata revoking CHA licence of the appellant under Section 20(1) of C.H.A.L.R., 2004 (old Regulation 21(1) of CHALR, 1984) and the order for forfeiture of whole of security given against the bond executed at the time of grant of licence. The Tribunal by order dated 7th December, 2007 dismissed the said appeal by confirming the order of the authority below.
(3.) Subsequently the appellant filed an application for review of the said order on the sole ground that although some of the decisions cited by the appellant before the Appellate Tribunal were taken note of in the order impugned, yet there was no discussion of those in the judgment.;