ORDER OF ATTACHMENT OF NEGOTIABLE INSTRUMENT

(O. 21, r. 51.)?

(Title)

To?The Bailiff of the Court,?WHEREAS an order has been passed by this Court on the _____ day of _______ 20______, for the attachment of ______; You are hereby directed to seize the said _______ and bring the same into Court.

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

Judge.