APPOINTMENT OF A RECEIVER

 

(O.40, r.1.)

(Title)

To

WHEREAS ________ has been attached in execution of a decree passed in the above suit on the ______ day of _____ 19/20 _______, in favour of _______; You are hereby (subject to your giving security to the satisfaction of the Court) appointed receiver of the said property under Order XL of the Code of Civil Procedure, 1908, with full powers under the provisions of that Order.

You are required to render a due and proper account of your receipts and disbursements in respect of the said property on _____ You will be entitled to remuneration at the rate of _____ per cent. upon your receipts under the authority of this appointment.

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

Judge