NOTICE TO SHOW CAUSE WHY WARRANT OF ARREST SHOULD NOT ISSUE

 

(O. 21, r. 37.)?

(Title)

To?

WHEREAS ________ has made application to this Court for execution of decree in Suit No.____ of 20_______ by arrest and imprisonment of your person, you are hereby required to appear before this Court on the __________ day of ______ 20______, to show cause why you should not be committed to the civil prison in execution of the said decree.

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

Judge.