Debangsu Basak, J. - (1.) An order in original dated December 28, 2017 passed by the Commissioner of Customs (Port), Customs House, Kolkata, is under challenge in the present writ petition.
(2.) Learned Advocate appearing for the writ petitioner draws the attention of the Court to the fact that, the impugned order records that, the petitioner had asked for cross-examination of few witnesses which were not granted.
(3.) Learned Advocate appearing for the respondent submits that, the statement of the witnesses were taken under Section 108 of the Customs Act, 1962. The petitioner was aware of such statement and did not ask for crossexamination.;