Section 4 in Punjab, Haryana and Union Territory, Chandigarh Arbitration and Conciliation Rules, 2003
4.
An application for enforcement of an arbitral award under Section 36 or a foreign award under Section 47 or Section 56 shall be in writing, signed and verified by the applicant or by some other person in this behalf duly authorised and proved to the satisfaction of the Court to be acquainted with the facts of the case shall contain in a tabular form, the particulars prescribed in sub-rule (2) of Rule 11 of Order 21 of the Code of Civil Procedure, 1908.
