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).
