Section 7(c) in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
(c)Rejection of application in limini. After a petition for arbitration has been presented the Court may, if it is not in order or according to law, reject it after allowing the petitioner time to remove the defect which he fails to rectify. If it is not so rejected, the Court shall direct notice thereof to be given to all persons mentioned in the petition and to such other persons as may seem to it to be likely effected by the proceedings, requiring all or any of such persons to show cause within the time specified in the notice, why the relief prayed for in the petition be not granted. Such a notice shall be accompanied by copies of the petition, the affidavit, the documents and all other information in support of petitioner's claim or defence.
