Section 17 in Maharashtra State Co-operative Tribunal Regulations, 1962
17. Fresh evidence and witnesses.
(1)No party to an appeal or application for revision shall be entitled to adduce fresh evidence, whether oral or documentary, before the Tribunal. The Tribunal may accept documents tendered by a party, call for them if it is of the opinion that they are necessary for deciding the appeal or, as the case may be, application for revision, provided that the other party shall in that case be entitled to produce the rebutting evidence.(2)If the Tribunal is of the opinion that any witness should be examined it may, in lieu of examining him itself, direct the Registrar of Co-operative Societies to do so personally or through any Gazetted Officer subordinate to him.(3)Where fresh evidence has been adduced under sub-regulation (1) or a witness has been examined as provided in sub-regulation (2), the parties may, if they so desire, address the Tribunal on the points arising out of the fresh evidence or the deposition of the witness.
