ATTACHMENT BEFORE JUDGMENT, WITH ORDER TO CALL FOR SECURITY FOR FULFILMENT OF DECREE
(O .38, r. 5.)
(Title)
_____ Versus _____
Execution No. _____ Dated: _____
To
The Bailiff of the Court.
WHEREAS __________ has proved to the satisfaction of the Court that the defendant in the above suit _______;
These are to command you to call upon the said defendant _______ on or before the ______ day of _______ 19/20 ________ either to furnish security for the sum of rupees _______ to produce and place at the disposal of this Court when required _________ or the value thereof, or such portion of the value as may be sufficient to satisfy any decree that may be passed against him; or to appear and show cause why he should not furnish security; and you are further ordered to attach the said _______ and keep the same under safe and secure custody until the further order of the Court; and you are further commanded to return this warrant on or before the _______ day of ______ 19/20 _____ with an endorsement certifying the date on which and the manner in which it has been executed, or the reason why it has not been executed.
GIVEN under my hand and the seal of the Court, this _______ day of ______ 19/20_____.
Judge
