ATTACHMENT IN EXECUTION OF PROHIBITORY ORDER, WHERE THE PROPERTY CONSISTS OF SHARES IN THE CAPITAL OF A CORPORATION
(O. 21, r. 46.)
(Title)
To?
Defendant and to _________Secretary of Corporation.?
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 you, the defendant, be, and you are hereby, prohibited and restrained, until the further order of this Court, from making any transfer of _____ shares in the aforesaid corporation, namely _____ or from receiving payment of any dividends thereon; and you ______ the Secretary of the said Corporation, are hereby prohibited and restrained from permitting any such transfer or making any such payment.
GIVEN under my hand and the seal of the Court, this ______ day of _____ 20____.
Judge.
