ATTACHMENT IN EXECUTION

 

PROHIBITORY ORDER, WHERE THE PROPERTY TO BE ATTACHED CONSISTS OF MOVABLE PROPERTY TO WHICH THE DEFENDANT IS ENTITLED SUBJECT TO A LIEN OR RIGHT OF SOME OTHER PERSON TO THE IMMEDIATE POSSESSION THEREOF

(O. 21, r. 46.)

To

WHEREAS _________ has failed to satisfy a decree passed against ______ on the ______ day of _______ 20______, in Suit No. ______ of 20___, in favour of ______ for Rs.______;

It is ordered that the defendant be, and is hereby, prohibited and restrained until the further order of this Court, from receiving from _____ the following property in the possession of the said ____ that is to say _______ to which the defendant is entitled, subject to any claim of the said _____, and the said _____ is hereby prohibited and restrained, until the further order of this Court, from delivering the said property to any person or persons whomsoever.

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

Judge