GENERAL FORM OF A NOTICE BY A ADVOCATE

Registered A/D

Ref. No.

                                                                                                                                       Dated:

From:

To,

Sub:

Dear Madam/Sir,

Under the instructions and for and behalf of my clients, (given details, individual/firm/company/HUF etc. name, and address) I hereby serve upon you the following notice:

1._________________________

2._________________________

3. _________________________

4. _________________________

5. _________________________

6. _________________________

7. _________________________

8. _________________________

9. Under the circumstance, we ask you to pay of Rs._________ (Rs. _____ only) being the principal amount along with interest @_____% per annum till the time of actual payment, with in a period of _______ days from the date of receipt of the notice, failing which we have clear instructions from our client to take further necessary action against you in the competent court of law at your risk and cost.

This is without prejudice to all other legal rights and remedies available to our client for the above-stated purpose

Kindly take notice.

Copy of this notice is retained in our needs for further action if required.

                                                                                                                       Yours Faithfully,

                                                                                                                         Advocate

 

 

 GENERAL FORM OF A NOTICE BY A ADVOCATE

Registered A/D

Ref. No.

                                                                                                                                       Dated:

From:

To,

Sub:

Dear Madam/Sir,

Under the instructions and for and behalf of my clients, (given details, individual/firm/company/HUF etc. name, and address) I hereby serve upon you the following notice:

1._________________________

2._________________________

3. _________________________

4. _________________________

5. _________________________

6. _________________________

7. _________________________

8. _________________________

9. Under the circumstance, we ask you to pay of Rs._________ (Rs. _____ only) being the principal amount along with interest @_____% per annum till the time of actual payment, with in a period of _______ days from the date of receipt of the notice, failing which we have clear instructions from our client to take further necessary action against you in the competent court of law at your risk and cost.

This is without prejudice to all other legal rights and remedies available to our client for the above-stated purpose

Kindly take notice.

Copy of this notice is retained in our needs for further action if required.

                                                                                                                       Yours Faithfully,

                                                                                                                         Advocate