SATPAL Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) Cm No.3387/2018

(2.) Learned counsel for the petitioner submits that the issues were framed on 15th April, 2017 and the documents have been filed after the framing of issues on 17th May, 2017. It is submitted that the documents should not be taken on record because of the delay in filing the same. It is further submitted that the documents are well within the possession of the respondent and the respondent ought to have filed these documents before framing the issues. It is further submitted that if the said documents are taken on record, the petitioner should be given opportunity to rebut the said documents.

(3.) Learned counsel for the petitioner has produced the copy of the documents taken on record by the Claims Tribunal by the impugned order.