Section 13(3) in The M.P. Co-Operative Tribunal Regulations, 2000
(3)Where the person to be summoned is not a public servant it shall be the duty of the party who takes out the summons to produce the witness or cause the production of documents and where it fails to produce them, it shall be deemed that he has given up the claim of additional evidence.Additional evidence. - Except in the following conditions, the parties to the appeal shall not be entitled to produce additional evidence whether oral or documentary, before the Tribunal:(a)If the authority from whose order the appeal or application is preferred has refused to admit evidence which ought to have been admitted; or(b)If the party seeking the additional evidence satisfies the Tribunal that such evidence, notwithstanding, the exercise of due diligence was not within his knowledge or could not be discovered or produced by him at the time when the order under appeal was passed; or(c)If the Tribunal requires any document to be produced or witnesses examined so as to enable it to pass just order; and(d)For any other sufficient reason Tribunal may allow such evidence or documents to be produced or witnesses examined:Provided that where such evidence is received the other party shall be entitled to produce evidence in rebuttal, if any.
