BOND FOR SAFE CUSTODY OF MOVABLE PROPERTY ATTACHED AND LEFT IN CHARGE OF ANY PERSON AND SURETIES
[Order XXI, rule 43(1)(c}]
IN THE COURT OF............................. AT....................
Civil Suit No.......................... of ........ 20....
.......................................................... of......................................................................
Against
.................................................................. of ..............................................................
Know all men by these presents that, we .............................of .... .... etc., and .................... of .......... etc., and ............................ of ........... etc., are jointly and severally bound to the judge of the Court of ......... in Rupees ................. to be paid to the said judge for which payment to be made, we bind ourselves and each of us, in the whole our and each of our heirs, executors and administrators, jointly and severally, by these presents.
Dated this........... day of .......20....
And whereas the movable property specified in the Schedule hereunto annexed has been attached under a warrant from the said Court, dated the ............. day of............20...., in execution of a decree in favour of ........... in Suit No .............. of ..... 20...., on the file of......... and the said property has been left in the charge of the said ...............................
Now the condition of this obligation is that, if the above bounden ......................................, shall duly account for and produce when required before the said Court all and every property aforesaid and shall obey any further order of the Court in respect thereof, then this obligation shall be void; otherwise it shall remain in full force and be enforceable against the above bounden ............................... in accordance with the procedure laid down in section 145, Civil Procedure Code, as if the aforesaid ............................ were a surety for the restoration of property taken in execution of a decree.
Signed and delivered by the above bounden in the presence of......"
