Notice
of Revocation to Arbitrator
To
..
..
Please
take notice that I, the undersigned, have, by instrument dated
revoked your
authority to arbitrate in the matter originally referred to you for arbitration
under the letter to appointment dated
..or agreement of reference dated
or
deed dated
..
I
hereby restrain you from acting in the said arbitration and direct you to
return to me all the papers submitted to you by me in that behalf. You are
hereby discharged under the said reference.
Dated
.
(Sd)
