Appointment of Sole Arbitrator on Default of Other Party

Whereas you had been appointed on ...........by me to act as an arbitrator under the agreement of reference dated............(or the arbitration clause in deed, dated..............)on my behalf;

and Whereas the other party viz...............had appointed Sri............as his arbitrator;

and Whereas the other party has failed to appoint an arbitrator within 30 days from the receipt of request to do so from the other party;

Now pursuant to the power conferred on me by virtue of the provisions of Arbitration & Conciliation Act, 1996, and upon request of the party, I hereby appoint you to act as the sole arbitrator in the matters in dispute referred to you for arbitration.

Dated............

(Sd.)...................