WARRANT OF ARREST IN EXECUTION

 

(O. 21, r. 38.)

(Title)

To?The Bailiff of the Court.

WHEREAS _________ was adjudged by a decree of this Court in suit No. ______ of ________ 20______, dated the ______ day of ______ 20______, to pay to the decree holder the sum of Rs._______ as noted in the margin, and whereas the said sum of Rs._________ has not been paid to the said decree- holder in satisfaction of the said decree, these are to command you to arrest the said judgment-debtor and unless the said judgment-debtor shall pay to you the said sum of Rs ____ together with Rs._______ for the cost of executing this process, to bring the said defendant before the Court with all convenient speed.

You are further commanded to return this warrant on or before the ______ day of _______ 20_______ with an endorsement certifying the day on which and manner in which it has been executed, or the reason why it has not been executed.

Given under my hand and the seal of the Court, this _______ day of ______ 20______.

Judge.