ATTACHMENT BEFORE JUDGMENT, ON PROOF OF FAILURE TO FURNISH SECURITY
(O .38, r. 6.)
(Title)
To
_____ Versus _____
Execution No. _____ Dated: _____
The Bailiff of the Court ___________.
WHEREAS ____________, the plaintiff in this suit, has applied to the Court to call upon _______, the defendant, to furnish security to fulfil any decree that may be passed against him in the suit, and whereas the Court has called upon the said ________ to furnish such security, which he has failed to do; these are to command you to attach ________ the property of 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
