DEBANGSU BASAK,J. - (1.) The petitioner complains that despite the Appellate Authority restoring a Customs House Agent (CHA) Licence, the authorities have not restored the same.
(2.) Learned Advocate for the petitioner submits that, the petitioner is a CHA Licence-holder. He submits that, such licence was initially suspended by writing dated April 22, 2016. An appeal preferred against the order of suspension was allowed by an order dated August 8, 2016. Although an appeal has been filed before the Hon'ble Division Bench, the authorities have not applied for stay.
(3.) In such circumstances, he submits that, the authority should follow the direction of the Appellate Authority.;