NOTICE TO MINOR DEFENDANT

 

(Order XXXII, r. 3.)

(Title)

Minor Defendant.

 To

WHEREAS an application has been presented on the part of the plaintiff in the above suit for the appointment of ______________*as guardian for the suit for you, the minor defendant, you are hereby required to take notice to appear in this Court in person on the ________ day of ________ 20 _______, at ________, O‘clock in the forenoon to show cause against the application, failing which the said application will be heard and determined ex parte.

GIVEN under my hand and the seal of the Court, this _______ day of  __________ 20 _____]

Judge

*Strike off the words which are not applicable.