NOTICE TO PARTIES OF THE DAY FIXED FOR EXAMINATION OF A WITNESS ABOUT TO LEAVE THE JURISDICTION
(O. 18, r. 16.)
(Title)
To
Plaintiff (ordefendant).
WHEREAS in the above suit application has been made to the Court by _______ that the examination of _________, a witness required by the said _______ in the said suit may be taken immediately; and it has been shown to the Court's satisfaction that the said witness is about to leave the Court's jurisdiction (or any other good and sufficient cause to be stated);
TAKE notice that the examination of the said witness ________ will be taken by the Court on the _______ day of _______ 20____.
Dated the ______ day of ________ 20_____.
Judge
