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  • Petitions & Pleadings / NOTICE-TO-ATTACHING-CREDITOR

Petitions & Pleadings

NOTICE TO ATTACHING CREDITOR

 

(O. 21, r. 58.)

(Title)

To

WHEREAS ___________ has made application to this Court for the removal of attachment on ________ placed at your instance in execution of the decree in Suit No. ______ of ______20_____ this is to give you notice to appear before this Court on ______, the _____ day of ____ 20____, either in person or by a pleader of the Court duly instructed to support your claim, as attaching creditor.

To

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

Judge


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