(2)An application for enforcement of an arbitral award under Section 36 shall be in writing Signed and verified by the applicant or by some other person proved to the satisfaction of the Court to be acquainted with the facts of thecase, and shall contain in a tabular form the particulars prescribed in sub-rule (2) of Rule 11 of Order 21 of the Code.Explanation. - In sub-rule (2) of Rule 11 of Order 21 of the Code therein the words 'suit, decree, execution and executed' shall be read arbitral proceedings (or as the heading given in the arbitral award), arbitral award, enforcement and enforced, respectively.
