ATTACHMENT?PROHIBITORY ORDER, WHERE THE PROPERTY CONSISTS OF MONEY OR OF ANY SECURITY IN THE CUSTODY OF A COURT OF JUSTICE OR [PUBLIC OFFICER]?
(O. 21, r. 52.)?
(Title)
To Sir,
The plaintiff having applied, under rule 52 of Order XXI of the Code of Civil Procedure, 1908, for an attachment of certain money now in yours hands (here state how the money is supposed to be in the hands of the person addressed, on what account, etc.), I request that you will hold the said money subject to the further order of this Court.
I have the honour to be, Sir,
Your most obedient Servant.
Dated the ______ day of _____ 20______.
Judge.
