PROHIBITORY ORDER AGAINST THE TRANSFER OF SHARE SOLD IN EXECUTION
(O. 21, r. 79.)
(Title)
To
___________
and,
Secretary of
Corporation.
WHEREAS ________ has become the purchaser at a public sale in execution of the decree, in the above suit, of certain shares in the above Corporation, that is to say, of _______ standing in the name of you ________; It is ordered that you _______ be, and you are hereby, prohibited from making any transfer of the said shares to any person except the said ______ the purchaser aforesaid, or from receiving any dividends thereon; and you ______ Secretary of the said Corporation, from permitting any such transfer or making any such payment to any person except the said ______ the purchaser aforesaid.
GIVEN under my hand and the seal of the Court, this _____ day of ______ 20______.
Judge
