ORDER SENDING DECREE FOR EXECUTION TO ANOTHER COURT
(O.21, r. 6.)
(Title)
WHEREAS the decree-holder in the above suit has applied to this Court for a certificate to be sent to the Court of _______ at ______ for execution of the decree in the above suit by the said Court, alleging that the judgment-debtor resides or has property within the local limits, for the jurisdiction of the said Court, and it is deemed necessary and proper to send a certificate to the said Court under Order XXI, rule 6, of the Code of Civil Procedure, 1908, it is.
Ordered:
That a copy of this order be sent to ______ with a copy of the decree and of any order which may have been made for execution of the same and a certificate of non-satisfaction. Dated the _____ day of _____ 20____.
Judge.
