NOTICE TO SHOW CAUSE WHY A PAYMENT OR ADJUSTMENT SHOULD NOT BE RECORDED AS CERTIFIED
(O.21, r.2.)
(Title)
WHEREAS in execution of the decree in the above-named suit _______ has applied to this Court that the sum of Rs. ______ recoverable under the decree has been paid/adjusted and should be recorded as certified, this is to give you notice that you are to appear before this Court on the _______ day of _____ 20____. to show cause why the payment/adjustment aforesaid should not be recorded as certified.
GIVEN under my hand and the seal of the Court, this ______ day of 20___.
Judge.
