PROHIBITORY ORDER AGAINST PAYMENT OF DEBTS SOLD IN EXECUTION TO ANY OTHER THAN THE PURCHASER
(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 _______ being debts due from you _____ to you _______; It is ordered that you ______ be, and you are hereby, prohibited from receiving, and you _______ from making payment of, the said debt to any person or persons except the said ________.
GIVEN under my hand and the seal of the Court, this _____ day of ______ 20____.
Judge
