ATTACHMENT IN EXECUTION
PROHIBITORY ORDER WHERE THE PROPERTY CONSISTS OF DEBTS NOT SECURED BY NEGOTIABLE INSTRUMENTS?
(O. 21, r. 46.)?
(Title)
To?
WHEREAS _________ has failed to satisfy a decree passed against _______ on the _______ day of _____ 20______, in Suit No.______ of 20_____, in favour of _______ for Rs.________; it is ordered that the defendant be, and is hereby, prohibited and restrained, until the further order of this Court, from receiving from you a certain debt alleged now to be due from you to the said defendant, namely, _______ and that you, the said _________ be, and you are hereby, prohibited and restrained, until the further order of this Court, from making payment of the said debt, or any part thereof, to any person whomsoever or otherwise than into this Court.
GIVEN under my hand and the seal of the Court, this ______ day of ____ 20_____.
Judge.
