Section 795 in Rules of the High Court of Judicature for Rajasthan, 1952
795. Issue of processes at the request of arbitrators or umpire.
(1)The Court shall cause processes to be issued to the parties to an arbitration or to witnesses on the written request of the arbitrators or umpire.(2)If the proceedings are under Chapter II of the Act, the request for the issue of such processes shall be accompanied by a copy of the agreement under which the arbitrators or umpire are acting.
