WARRANT OF ARREST BEFORE JUDGEMENT

IN THE COURT OF _____

_____            Versus            _____

Execution No. _____ Dated: _____

 

Application for issuance of warrants of attachment against the judgement debtors namely _____ instead of _____ and against other Judgement Debtors.

Respectfully Showeth:

The plaintiff in the above suit, claims the sum of Rs. ____________as noted in the margin, and has proved to the satisfaction of the Court that there is probable cause for believing that the defendant __________ is about to ________; These are to command you to demand and receive from the said ___________ the sum of Rs. _________ as sufficient to satisfy the plaintiff’s claim, and unless the said sum of Rs. _________ is forthwith delivered to you by or on behalf of the said _________ to take the said _________ into custody, and to bring him before this Court, in order that he may show cause why he should not furnish security to the amount of Rs. ___________ for his personal appearance before the Court, until such time as the said suit shall be fully and finally disposed of, and until satisfaction of any decree that may be passed against him in the suit.

PRAYER

It is, therefore, prayed that the application of the applicants/D.Hs. may kindly be accepted and the amount of award may kindly be recovered from the Judgement debtors by issuing the warrants of attachment against the judgement debtors _____ and other judgement debtors in the interest of justice.

Dated: _____

Decree Holders /Applicants

Through counsel
_____Advocate, _____

 

AFFIDAVIT

 IN THE COURT OF THE CIVIL JUDGE, _____________

Petitioner:____________________________ (Name)

                                   Versus

Respondent:____________________________(Name)

That I am the petitioner in the present case and I am well conversant with the facts and circumstances of the case, hence competent to file this affidavit.

That, I am filing an application under Order IX Rule 9 of the Code of Civil Procedure, 1908 before this Hon’ble Court. The contents of the application have been read over, translated and explained to me in Hindi and in English also. The content of the application related to the facts are true from my personal knowledge and that related to law are true to the information received by me from my advocate, which I believe to be true and this affidavit is sworn in support thereof. Nothing contained therein is false and nothing has been concealed.

Place:                                                                                 (Signature)

__________________                                                                         

Date:                                                                                   Deponent

__/__/____