Section 789 in Rules of the High Court of Judicature for Rajasthan, 1952
789. Statement of special case under section 13(b) of the Act.
- (I) In a reference under section 13(b) of the Act the question of law on which the opinion of the Court is sought and the facts out of which it arises shall be distinctly stated. A copy of the arbitration agreement, if any, shall be annexed to such reference. The arbitrators or umpire making the reference shall give notice of the action taken by them to the parties concerned.(2)When the Court has pronounced its opinion under section 14(2) of the Act, a copy thereof shall foe sent to the arbitrators of umpire making the reference and they shall have such opinion added to and made part of the award.
