Notice of Revocation
of Agreement to Arbitrate
To
.................
.................
...............
Please take notice
that I, the undersigned, have this.......day of.......revoked, annulled and cancelled
the appointment of an authority to arbitrate of Shri..............and Shri..............hereto
before appointed arbitrators to decide the matters in difference between us
pursuant to an agreement dated................
Dated...................
(Sd.)..................