SUMMONS TO APPEAR IN PERSON

(ORDER V, RULE 3)

 

To,

_______________________________

_______________________________

Whereas __________ has instituted a suit against you for _________ you are hereby summoned to appear in this Court in person on the _________at ___ O’clock in the ______ noon, to answer the claim; and you are directed to produce on that day all the documents upon which you intend to rely in support of your defense.

Take notice that, in default of your appearance on the day before mentioned, the suit will be heard and determined in your absence.

Given under my hand and the seal of the Court, this ________, ___________.

Judge

_________

HIGH COURT AMENDMENT

Add the following note in form No. 3 :

 

Notice - Also take notice that in default of your filing an address for service on or before the date mentioned you are liable to have your defense struck out. [Vide, P.O./102/77, dated 15th September, 1983 (w.e.f. 1-10-1983)].