ATTACHMENT IN EXECUTION PROHIBITORY ORDER, WHERE THE PROPERTY CONSISTS OF IMMOVABLE PROPERTY
(O. 21, r. 54.)
(Title)
To
Judge.
Defendant
WHEREAS you have failed to satisfy a decree passed against you on the ______ day of _____ 20 ______, in Suit No. ______ of ______20_____, in favour of ________ for Rs _____; It is ordered that you, the said _______, be, and you are hereby, prohibited and restrained, until the further order of this Court, from transferring or charging the property specified in the Schedule hereunto annexed, by sale, gift or otherwise, and that all persons be, and that they are hereby, prohibited from receiving the same by purchase, gift or otherwise.
[It is also ordered that you should attend Court on the ______ day of ______ 20______, to take notice of the date fixed for settling the terms of the proclamation of sale.]
GIVEN under my hand and seal of the Court, this _____ day of ______ 20_____.
Schedule
Judge
