Section 4(3) in Andhra Pradesh Arbitration Rules, 2000
(3)An application filed under Section 34 shall be accompanied by, besides certified copies of relevant material documents, a signed copy of the award.(i)The arbitrator/arbitrators who made such award shall also be joined as respondent/respondents to the applications; and(ii)If it is deemed necessary, the Court may, subject to the provisions of Section 39 (2) of the Act, direct the arbitrator/arbitrators to file the original award along with all connected material documents including the minutes of the arbitral proceedings, if any, into the Court.
