NOTICE TO STATE OBJECTIONS TO DRAFT OF DOCUMENT

 

(O. 21, r. 34.)

(Title)

 To

TAKE notice that on the _____ day of ______ 20_____, ___________ the decree-holder in the above suit presented an application to this Court that the Court may execute on your behalf a deed of _______ whereof a draft is hereunto annexed, of the immovable property specified hereunder and that the ______ day of ______ 20_____, is appointed for the hearing of the said application, and that you are at liberty to appear on the said day and to state in writing any objections to the said draft.

Description of property

GIVEN under my hand and the seal of the Court, this _____ day of _____ 20_____.

Judge.