INDIRA BANERJEE,J. - (1.) This writ application has been filed inter alia challenging CHA Order No. 6/2012 whereby the Customs House Agents License No. 1-20 held by the petitioner No. 1, M/s. India Mercantile Agency, has been suspended with immediate effect, in exercise of power under Regulation 20(2) of the Customs House Agents Licensing Regulations, 2004 (hereinafter referred to as CHALR, 2004).
(2.) The charges against the petitioners are serious. The Directorate of Revenue Intelligence has booked a case of fraudulent export of misdeclared goods under a Duty Drawback Scheme against two exporters, namely M/s. Krish Export and M/s. Tara India, for whom M/s. India Mercantile Agency acted as Customs House Agent.
(3.) It appears that investigation revealed that M/s. Tara India did not even exist at the declared address and the said export firm had not been operating business since August, 2010. The said M/s. Tara India apparently let out the IEC (Import Export Code) of M/s. Tara India and M/s. Krish Export to one Delhi based person, namely Pankaj Sharma for monetary consideration.;