Section 8 in Andhra Pradesh Arbitration Rules, 2000
8.
Every application shall, if the Court is satisfied that the same is in order, be numbered and registered as a Original Petition (Arbitration), for short "O.P. (Arbn)".Provided that: -(a)An application under Section 9 of the Act, if filed in a pending petition in the court, shall be registered as an Interlocutory Application (I.A).(b)Any other application of procedural or interim nature pending main proceedings shall be numbered as CMP in the High Court and I.A. in any other Court.(c)An application filed under Section 36 may be registered as Execution Petition (Arbitration), for short "E.P. (Arbn.)"
