Notice to produce documents before arbitrator

 

In the Matter of an Arbitration between (parties)

TAKE NOTICE that you are hereby required to produce and show to (arbitrator) the arbitrator to whom all matters in dispute between the above named parties have been referred on the hearing of this reference at________ o’ clock of the forenoon on the.__________ day of____________ at (place) all books, deeds, papers, letters, copies of letters (drawings, specifications, bills of quantities, tenders, agreements, conditions of contract, variation orders, measurements of quantities, certificates, vouchers) and other writings and documents whatsoever relating to the matters in dispute between the said parties to this reference now in your possession, custody and control (and particularly (describe, if necessary, any particular document or documents)).

 Dated the____________day of_____________

[Signature of or on behalf of party going notice]

 

To (party to whom notice is given and his Solicitor)