SUMMONS FOR JUDGMENT IN A SUMMARY SUIT

(ORDER XXXVII, RULE 3)

 

In the____________________

Place ____________________

Suit No………… of ……..

 

_________________________        Plaintiff

 

Versus

 

_________________________        Defendant

 

Upon reading the affidavit of the plaintiff the Court makes the following order, namely:

 

Let all parties concerned attend the Court or Judge, as the case may be, on the _________ day of _________, at ________ in the forenoon on the hearing of the application of the plaintiff that he be at liberty to obtain judgment in this suit against the defendant (or if against one or some or several, insert names) for Rs.________ and for interest and costs.

 

Date

HIGH COURT AMENDMENT

 

Bombay:

 

Delete Form 4-A (Vide P.O. 102/77, dated 15th September, 1983 (w.e.f.  1-10-1983)