WARRANT FOR SEIZURE OF SPECIFIC MOVABLE PROPERTY ADJUDGED BY DECREE
(O. 21, r. 31.)
(Title)
To?The Bailiff of the Court.
WHEREAS _______ was ordered by decree of this Court passed on the ______ day of _____ 20____, in Suit No. _____ of 20______, to deliver to the plaintiff the movable property (or a_______ share in the movable property) specified in the schedule hereunto annexed, and whereas the said property (or share) has not been delivered.
These are to command you to seize the said movable property (or a ______ share of the said movable property) and to deliver it to the plaintiff or to such person as he may appoint in his behalf.
GIVEN under my hand and the seal of the Court, this _____ day of ____20____.
Schedule
Judge.
