ORDER FOR DELIVERY OF INTERROGATORIES

 

(O. 11, r. 1.)

In the Court of Civil Suit No. of ________ 20____ .

Plaintiff

Against

Defendants.

Upon hearing _______ and upon reading the affidavit of _______ filed the  _______ day of _____ 20_____; It is ordered that the ______ be at liberty to deliver to the ______________ interrogatories in writing, and that the said _____ do answer the interrogatories as prescribed by Order XI, rule 8, and that the costs of this application be ___________.

 judge