Section 5 in Punjab, Haryana and Union Territory, Chandigarh Arbitration and Conciliation Rules, 2003
5.
Following documents or attested copies thereof shall be annexed with the application :(i)Agreement to arbitrate, if any;(ii)Documents relevant to and throwing light on the dispute;(iii)List of witnesses to be examined or summoned for production of documents;(iv)Copies of pleadings of the parties filed before the Arbitral Tribunal;(v)Party filing the aforesaid documents shall supply sufficient number of copies thereof for other parties;
