NOTICE BY ARBITRATOR
WHEREAS 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)
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