NOTICE OF ATTACHMENT OF A DECREE TO THE COURT WHICH PASSED IT
(O. 21, r. 53.)?
(Title)
To?
The Judge of the Court of ________
Sir,?I have the honour to inform you that the decree obtained in your Court on the _______ day of ______ 20_____, by _____ in Suit No._____ of 20____, in which he was _____ and ______ was _______ has been attached by this Court on the application of ___________, the ______ in the suit specified above. You are therefore requested to stay the execution of the decree of your Court until you receive an intimation from this Court that the present notice has been cancelled or until execution of the said decree is applied for by the holder of the decree now sought to be executed or by his judgment-debtor.
I have the honour, etc.
Dated the ______ day of _____ 20_____.
Judge.
