ORDER FOR TRANSMISSION OF SUMMONS FOR SERVICE IN THE JURISDICTION OF ANOTHER COURT
(O. 5, r. 21)
(Title)
WHEREAS it is stated that ____________ defendant in the above suit is at present residing in ________ witness. It is ordered that a summons returnable on the day of ___________ 20_____, be forwarded to the _______ Court of ________ for service on the said defendant with a duplicate of this proceeding.
The court-fee of ________ chargeable in respect to the summons has been realised on this Court in stamps.
Dated ________ 20_____.
Judge
