Section 7 in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
7. Registration of cases
(a) If the application be found in order, it shall be numbered and registered as a suit and the other side would be issued the copies of the application, the documents, statements, includings any expert report or evidentiary document on which the arbitral tribunal may rely in making his decisions. For service of any communication to the other side, if not, personally present in the court at the time the applicant presented this application, guidance can be had from section 3 of the Act.(b)Any other application under section 9 of the Act for an ad-interim relief for the preservation of the subject matter of arbitration or for any other equitable relief in the case shall be registered as a miscellaneous judicial case.(c)Rejection of application in limini. After a petition for arbitration has been presented the Court may, if it is not in order or according to law, reject it after allowing the petitioner time to remove the defect which he fails to rectify. If it is not so rejected, the Court shall direct notice thereof to be given to all persons mentioned in the petition and to such other persons as may seem to it to be likely effected by the proceedings, requiring all or any of such persons to show cause within the time specified in the notice, why the relief prayed for in the petition be not granted. Such a notice shall be accompanied by copies of the petition, the affidavit, the documents and all other information in support of petitioner's claim or defence.
