Section 7 in Appointment of Arbitrators by the Chief Justice of Allahabad High Court, 1996
7. Notice to affected persons.
- Subject to the provisions of Paragraph 6, the Chief Justice or the person or the institution designated by him shall direct that a notice of the request be given to all the parties to the arbitration agreement and such other person or persons as may seem to him or is likely to be affected by such request to show cause, within the time specified in the notice, why the appointment of the arbitrator or the measure proposed to be taken should not be made or taken and such notice shall be accompanied by copies of all documents referred to in Paragraph 2 or as the case may be, by information or clarification, if any, sought under Paragraph 5.
