ORDER FOR AFFIDAVIT AS TO DOCUMENTS

 

(O.11, r.12.)

(Title as in No. 1, supra)

Upon hearing _______; It is ordered that the _____ do within ______ day form the date of this order, answer on affidavit stating which documents are or have been in his possession or power relating to the matter in question in this suit, and that the costs of this application be ________.