RAJASTHAN FOAM LTD Vs. COMMISSIONER OF C. EX.

JUDGEMENT

(1.) THESE are three appeals along - with Miscellaneous Applications. As the appeals arise out of the same order and Miscellaneous Applications pertain to admission of certain documents connected with these appeals. They were heard together and are being disposed of by this common order.

(2.) BY these Miscellaneous Applications, the appellants have sought permission to bring on record a copy of summons dated 31 -1 -1994 and a copy of the Panchnama dated 31 -1 -1994.

(3.) IT was contended before us that these documents are material and became available to the appellants only a few days back; that these are documents of the Department and that they were available with the Department though they were not brought on record. It was contended for the appellants that the purpose of bringing these documents on record is to show that the Department did verify the contents of File No. 2 on which the Department's entire case is built upon. It was contended, therefore, that these documents are very material piece of evidence for defence. It was, therefore, prayed that the Miscellaneous Applications may be allowed.