NOTICE TO OPPOSITE PARTY OF DAY FIXED FOR HEARING EVIDENCE OF PAUPERISM
(O. 33, r.6.)
(Title)
To
WHEREAS __________________________________________has applied to this Court for permission to institute a suit against ___________ in forma pauperiseunder Order XXXIII of the Code of Civil Procedure, 1908; and whereas the Court sees no reason to reject the application; and whereas the day of ______ 20 _______ has been fixed for receiving such evidence as the applicant may adduce in proof of his pauperism and for hearing any evidence which may be adduced in disproof thereof:
Notice is hereby given to you under rule 6 of Order XXXIII that in case you may wish to offer any evidence to disprove the pauperism of the applicant, you may do so on appearing in this Court on the said _____ day of _____ 20____ .
GIVEN under my hand and the seal of the Court, this ______ day of ______ 20____.
Judge
