NOTICE TO ATTACHING CREDITOR

(O. 21, r. 58.)

(Title)

To?

WHEREAS ___________ has made application to this Court for the removal of attachment on ________ placed at your instance in execution of the decree in Suit No. ______ of ______20_____ this is to give you notice to appear before this Court on ______, the _____ day of ____ 20____, either in person or by a pleader of the Court duly instructed to support your claim, as attaching creditor.

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

Judge.