APPLICATION CHALLENGING THE ARBITRATOR/ARBITRAL TRIBUNAL

Before the Hon'ble Sole Arbitrator/Arbitral Tribunal
In the Matter of Arbitration
Between
Claimants;
Vs.
Opposite Party.

Application challenging the Arbitrator/Arbitral Tribunal
The applicant/claimant/respondent above named begs to state as under:—
1. That the aforesaid claim petition/arbitration dispute was referred to the Learned Arbitrator/Arbitral Tribunal in pursuance of the arbitration agreement contained in clause 125 of the Contract Agreement executed between the parties.
2. That the Learned Arbitrator entered into reference on ________
3. That . . . [relevant facts and circumstances showing justifiable doubts as to the independence or impartiality of the arbitrator].
4. That, however due to the above stated facts and circumstances have given rise to justifiable doubts as to the independence and impartiality of this Hon'ble Arbitral Tribunal.

PRAYER
Wherefore, it is respectfully prayed that the Learned Arbitrator/Arbitral Tribunal may peremptorily decide these objections before further proceeding with the arbitration proceedings and which shall be in the interest of justice.
(Name of Place)

Dated:
Applicant.