COMMON FORM OF NOTICE IN INTERLOCUTORY APPLICATION UNDER ORDER XXXVIII, OF THE CODE OF CIVIL PROCEDURE, 1908
In the Court of .........................................................................
..................................................................................................(add description and residence) ...................... Plaintiff
against
....................................................................................................... (add description and residence) .................... Defendant
Take notice that the plaintiff/appellant/defendant/respondent above-named has made an application to the Court under ............... (Provision of law) praying that ............... (set out the prayer in full) and that the pleader on behalf of the applicant will move the Court for an urgent/interim order an ............ (date) at ........... (time) ...............
or
that the Court on being moved for an interim order has on ............... (date) made such order directing ................ (here enter the exact terms of the interim order) and has further directed that the application be posted for further orders on ..................... (date) .................. after notice to you.
You are required to appear either in person or through pleader on the said date to show cause against the application being granted ................. as prayed for. Please note that in default of your appearing and showing cause as aforesaid, the application will be proceeded with in your absence.
The affidavit/memorandum of facts by ................ has been filed in support of the application, and a true copy thereof together with a true copy of the application is annexed hereto. :
Dated this ................ day of .................... 20....
Pleader of applicant ".
