ORDER FOR COMMITTAL

 

(O. 38, r. 4.)

(Title)

_____            Versus            _____

Execution No. _____ Dated: _____ 

To

WHEREAS ____________, plaintiff in this suit, has made application to the Court that security be taken for the appearance of _________, the defendant, to answer any judgment that may be passed against him in the suit; and whereas the Court has called upon the defendant to furnish such security, or to offer a sufficient deposit in lieu of security, which he has failed to do; it is ordered that the said defendant _________ be committed to the civil prison until the decision of the suit; or, if judgment be pronounced against him, until satisfaction of the decree.

GIVEN under my hand and the seal of the Court, this _________ day of ________ 19/20______.

Judge