NOTICE FOR APPOINTING ARBITRATOR PER ARBITRATION CLAUSE

 

Via Registered A/D
To, _____________
Sub.: ____________

Dear Madam/Sir,
We, M/s _____ and M/s_______ entered into an agreement on the ____ day of _____.
Per clause ___ in case of any controversies  dis-agreement, or between us. Which must be referred to arbitrator . Some  differences have emerged between us per arbitration clause bearing in the agreement. We intend  to settled same  to arbitration.
Now, hence, per said enactments we jointly nominate and appoint you as sole arbitrator in  determine all matters and differences between us we hereby ask you for  acting such as arbitrator.

Kindly take notice of the same.
Sd/-