NOTICE TO RESPONDENT OF ADMISSION OF APPEAL TO THE [SUPREME COURT]
(O. 45, r. 8.)
(Title)
To
WHEREAS ______ the ________ in the above case, has furnished the security and made the deposit required by Order XLV, rule 7, of the Code of Civil Procedure, 1908:
Take notice that the appeal of the said _______ to [the Supreme Court] has been admitted on the ______ day of _____ 20_____.
GIVEN under my hand and the seal of the Court, this _____ day of _____ 20____.
Registrar
