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  • Deeds & Drafts / ARBITRATION

ARBITRATION

General

  • 1.AGREEMENT FOR REFERENCE TO TWO ARBITRATORS
  • 2.AGREEMENT OF REFERENCE TO A COMMON ARBITRATOR
  • 3.APPOINTMENT OF ARBITRATOR BY THIRD PARTY
  • 4.APPOINTMENT OF ARBITRATOR
  • 5.CHALLENGE TO APPOINTMENT OF ARBITRATOR
  • 6.Endorsed memorandum correcting clerical error in arbitral award as to party’s name
  • 7.Revocation of arbitrator’s authority pursuant to order of court
  • 8.Enlargement of time by parties by endorsement
  • 9.Open offer on behalf of one party to the other for the sake of peace
  • 10.Open offer on behalf of one party to the other for the sake of peace
  • 11.Open offer on behalf of one party to the other for the sake of peace
  • 12.Letter refusing open offer
  • 13.Interlocutory directions as to pleadings and other matters [Full form]?
  • 14.Request to person designated to nominate arbitrator
  • 15.Request to concur in appointing single arbitrator before proceeding to appoint one of two
  • 16.Request by person designated to nominate arbitrator for nominee to act
  • 17.Appointment of third arbitrator where reference to three arbitrators has effect as if it provided for appointment of Presiding Arbitrator
  • 18.Appointment of Presiding Arbitrator by arbitrators by independent instrument
  • 19.Appointment of Presiding Arbitrator in place of one who has died or refuses to act
  • 20.Appointment by one party of arbitrator in place of one who refuses to act or has died
  • 21.Joint appointment of single arbitrator
  • 22.Appointment by parties of single arbitrator, in place of one who has died, by endorsement
  • 23.Appointment of one of two arbitrators by one of parties
  • 24.Reference by deed to two arbitrators or their Presiding Arbitrator of disputes between adjoining owners?as to boundaries, etc.
  • 25.Agreement to refer action and matters of account to single arbitrator
  • 26.Agreement staying action and referring matters in dispute in accordance with arbitration agreement
  • 27.Agreement between vendor and purchaser to refer disputes as to title and compensation to barrister
  • 28.Agreement to refer all existing differences to two arbitrators or presiding arbitrator [Short form]
  • 29.Agreement to refer existing differences to two arbitrators or the Presiding Arbitrator who is to determine only matters upon which arbitrators differ
  • 30. Agreement for Reference to two Arbitrators

AWARD

  • 1.Arbitral award on dispute as to validity of covenant in restraint of trade
  • 2.Arbitral award of payment for goods supplied
  • 3.Arbitral award as to easements, etc.
  • 4.Arbitral award on former award being remitted to Arbitral Tribunal of sole arbitrator for reconsideration
  • 5.Arbitral award of assignment of lease
  • 6.Arbitral award on reference of action for trespass for cutting away and weakening party-wall
  • 7.Arbitral award by Presiding Arbitrator on cross-claims
  • 8.Arbitral Award by two arbitrators and Presiding Arbitrator, the arbitrators deciding some matters and the Presiding Arbitrator deciding only matters upon which arbitrators differ: claim on guarantee
  • 9.Arbitral award by an Arbitral Tribunal
  • 10.Arbitral award by Presiding Arbitrator
  • 11.Arbitral award by three arbitrators: partnership differences
  • 12.Arbitral award by two out of the three arbitrators
  • 13.Arbitral award by two arbitrators under clause for reference of future differences in agreement for making alterations and repairs
  • 14.Arbitral award by single arbitrator determining cross-claims and ordering payment of sum by one party to other
  • 15.Interim arbitral award: recitals
  • 16.Special case on question of law arising during reference of differences under building contract
  • 17.Endorsed memorandum correcting slip in arbitral award
  • 18.Various recitals of remission of arbitral award
  • 19.Arbitral award by single arbitrator [Short form]

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