Revocation of arbitrator’s authority pursuant to order of court

 

In the Matter of an Arbitration between [parties]

TAKE NOTICE [or KNOW ALL MEN BY THESE PRESENTS] that I [party revoking] of [address, etc.] pursuant to the leave of the Honourable Mr. Justice ... one of the judges of the High Court of Justice in this behalf hereby revoke and withdraw every power and authority which by or by virtue of an agreement [or a deed] dated the _______ day of __________ and made between [parties] [and a nomination in pursuance thereof dated the ________ day of ________] or otherwise has been given to [arbitrator] of [address, etc.] to determine and award upon any differences pending between me and the said [other party].

AND I hereby prohibit the said [arbitrator] from proceeding to adjudicate upon the said differences or further acting in pursuance of the power so conferred upon him as aforesaid.

As [or IN] WITNESS my hand this _________ day of __________.

 [Signature of party revoking]