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  • Deeds & Drafts / NOTICE-OF-DEMAND-ON-BEHALF-OF-A-CREDITOR

Deeds & Drafts

NOTICE OF DEMAND ON BEHALF OF A CREDITOR

 

Registered A/D
To,
Dated:__________
Sub: __________

Dear Madam/Sir,
As Per instructions and behalf my clients, (give details, name, address) I hereby serve upon you the following notice:
That vide a promissory note dated ___, you had borrowed from my client an amount of Rs. ___, which is to be paid up to dated ………
That since date to payment has already expired and no payment is made by you under the said promissory note.
You are therefore requested to make the payment of the said amount within ____ days of receipt of this notice, failing which my client shall be constrained to file a suit for recovery in a competent court of law.
Kindly take notice.
Copy of this notice is retained in our records for further action if required.

Yours faithfully,
Signature


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