NOTICE TO RESPONDENT OF THE DAY FIXED FOR THE HEARING OF THE APPEAL
(O. 41, r. 14.)
(Title)
Appeal from the _______ of the Court ____________ of ________ dated _______ the ______ day of _______ 20____
To
Respondent.
TAKE notice that an appeal from the decree of ______ in this case has been presented by ________ and registered in this Court, and that the ______ day of ______ 20 _____ has been fixed by this Court for the hearing of this appeal.
If no appearance is made on your behalf by yourself, your pleader, or by someone by law authorized to act for you in this appeal, it will be heard and decided in your absence.
GIVEN under my hand and the seal of the Court, this ______ day of _____ 20_____.
Judge
[Note—If a stay of execution has been ordered, intimation should be given of the fact on this notice.]
