- (1.) After hearing the learned advocates for the parties and after going through the grounds made in the application for condonation of delay, we condone the delay. Accordingly, the application, being G.A. No. 2584 of 2013, for condonation of delay is allowed.
(2.) The subject matter of challenge in this appeal is a judgment and order dated 9th October, 2012 passed by sister Banerjee, J. by which the following order was passed: The impugned orders cannot be sustained and the same are set aside and quashed. The application of the License shall be disposed of within 60 days from the date of communication of this order in the light of the observations made above. It is made clear that the petitioner shall be deemed to have passed the examination under Regulations 8 of CHALR, 2004 if, as contended by the petitioner, he has passed the examination under Regulation 9 of CHALR, 1984 irrespective of the Commissionerate from which he might have cleared the examination. It hardly need be mentioned that the petitioner will have to be granted a license if he is otherwise entitled and there are no cogent reasons in law for withholding the license.
(3.) Aggrieved by the order, the Commissioner of Customs has come up in appeal.;