Notice
by Arbitrator
Where
as I, have been appointed as sole arbitrator pursuant to the arbitration clause
in the agreement dated.............(or by the agreement for reference dated............) and I
have entered upon the said reference. I hereby appoint .......... O’clock in the
evening of ..................... as the date of the first meeting at.............for the purpose of
commencing the arbitration proceedings.
Please
note that you are required to attend at the said meeting personally or through
duly accredited representative or counsel in default whereof I shall proceed
ex-parte.
Dated......................
(Sd)...............
(Sole
Arbitrator)
