Advocate
_________________
Ref: Dated: _____
To:
Legal Notice

Sir,
Kindly refer to Notice dated _______ issued by you on behalf of your client _______. I have instructions from my client, Sh. _______, to reply to your above notice in the following terms:-
1. That your client has not given you a correct picture of facts and circumstances of the case. The facts are _______
2. Now, kindly advise your client to refrain from such like activities and in case he continues with the same, my client has imparted me further instructions to initiate appropriate legal actions against your client which shall be at the cost and risk of your client. Kindly note that cc is retained.

Yours sincerely,
_____ Advocate