Notice of revocation to the party

 

To (other party) 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 the authority of (arbitrator) to determine any differences pending between me and you.

 

[Signature of Party giving notice]