NOTICE TO PERSON IN POSSESSION OF MOVABLE PROPERTY SOLD IN EXECUTION
(O. 21, r, 79.)
(Title)
To
WHEREAS ________ has become the purchaser at a public sale in execution of the decree in the above suit of _______ now in your possession, you are hereby prohibited from delivering possession of the said _____ to any person except the said ______.
GIVEN under my hand and the seal of the Court, this ______ day of ______ 20_______.
Judge
