ORDER FOR PAYMENT TO THE PLAINTIFF, ETC., OF MONEY, ETC., IN THE HANDS OF A THIRD PARTY
(O.21, r. 56.)?
(Title)
To
WHEREAS the following property _________ has been attached in execution of a decree in Suit No. ______ of 20______; passed on the _____ day of _____ 20____, in favour of _____ for Rs. _______ It is ordered that the property so attached, consisting of Rs. _______ in money and Rs. _______ in currency-notes, or a sufficient part thereof to satisfy the said decree, shall be paid over by you, the said ______ to ______.
GIVEN under my hand and the seal of the Court, this ______ day of _______ 20_____.
Judge.
