Section 36 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
36. Withdrawal of the Claim.
- It will be open to the claimant or any party to withdraw the claim or defend fully or partly. The proceedings shall then be discontinued without prejudice to the rights of the parties if claim is fully withdrawn and in case it is partly withdrawn, arbitrator shall proceed quo the claim not withdrawn or kept alive for determination. The arbitrator shall then make necessary report to the Court.
