NOTICE TO SHOW CAUSE WHY SALE SHOULD NOT BE SET ASIDE

 

(O. 21, r. 91, 92.)

(Title)

 To

WHEREAS ________ the purchaser of the under-mentioned property sold on the _______ day of _____ 20_____, in execution of the decree passed in the above-named suit, has applied to this Court to set aside the sale of the said property on the ground that _______, the judgment-debtor, had no saleable interest therein.

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