NOTICE TO SHOW CAUSE WHY SALE SHOULD NOT BE SET ASIDE

 

(O. 21, r. 90, 92.)

(Title)

To?WHEREAS the under-mentioned property was sold on the _____ day of _______ 20______, in execution of the decree passed in the above named suit, and whereas ________, the decree-holder [or judgment-debtor], has applied to this Court to set aside the sale of the said property on the ground of a material irregularity [or fraud] in publishing [or conducting] the sale, namely, that ________.

Take notice that if you have any cause to show why the said application should not be granted, you should appear with your proofs in this Court on the ______ day of ______ 20____, when the said application will be heard and determined.

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

Description of property

Judge