SUMMONS TO APPEAR AND ANSWER CHARGE OF OBSTRUCTING EXECUTION OF DECREE
(O. 21, r. 97.)
(Title)
To
WHEREAS _________ the decree-holder in the above suit, has complained to this Court that you have resisted (or obstructed) the officer charged with the execution of the warrant for possession;
You are hereby summoned to appear in this Court on the ______ day of ______ 20 _____ at ________ A.M., to answer the said complaint.
GIVEN under my hand and the seal of the Court, this _____ day of _____ 20_____.
Judge
