Notice of revocation to arbitrator

 

To [arbitrator] of [address, etc.] Dated the______________ day of_____________

In the Matter of an Arbitration between (parties)

TAKE NOTICE that by an instrument in writing (or a deed poll) dated the ____________ day of______________ (a copy of which is enclosed herewith) I have revoked all your power and authority as arbitrator to determine any differences in the above matter or pending between me and (other party).

 

[Signature of Party giving notice]