WARRANT OF COMMITTAL

 

(O. 21, r. 98.)

(Title)

To

The Officer in Charge of the Jail at ___________

_____            Versus            _____

Execution No. _____ Dated: _____

WHEREAS the under-mentioned property has been decreed to __________, the plaintiff in this suit, and whereas the Court is satisfied that _________ without any just cause resisted (or obstructed) and is still resisting (or obstructing) the said _______ _________ in obtaining possession of the property, and whereas the said ________ has made application to this Court that the said _______ be committed to the Civil prison;

You are hereby commanded and required to take and receive the said _________ into the civil prison and to keep him imprisoned therein for the period of ______ days.

Given under my hand and the seal of the Court, this ____ day of ____ 20 ______. 

Dated

Judge