Section 304(8) in High Court of Chhattisgarh Rules, 2005
(8)Intimation of action taken on request. - The appointment made or measures taken by the Chief Justice or his designate shall be communicated in writing to : -(a)the parties to the arbitration agreement;(b)the arbitrator, if any, already appointed by the parties to the arbitration agreement;(c)the person or the institution referred to in paragraph 2(d); and(d)the arbitrator appointed in pursuance of the request.
