Request to concur in appointing single arbitrator before proceeding to appoint one of two
In the Matter of an intended Arbitration between [parties] WHEREAS disputes and differences have arisen between us [or, where the notice is given by a party’s solicitors, between you and [party on whose behalf notice is given]] within the meaning of the arbitration clause [or clause ______] of a deed [or an agreement] dated the _____ day of ______ and made between [parties] and I desire [or the said [party] desires] to have such disputes and differences settled by arbitration in accordance with the provisions of the said clause.
NOW THEREFORE TAKE NOTICE that I am [or the said [party] is] willing to concur in the selection of a single arbitrator and in the event of no such arbitrator having been selected within fifteen clear days after the service of this notice I shall [or he will] forthwith on my [or his] part proceed to appoint an arbitrator to act in the matter of the said disputes and differences.
Dated the ______ day of _____
[Signature of party giving the notice or of his solicitors]
To [other party] and [address, etc.]
