SUMMONS TO APPEAR IN PERSON

 

(O. 5, r. 3.)

(Title)

To

[Name, description and place of residence.]

WHEREAS

has instituted a suit against you for __________ you are hereby summoned to appear in this Court in person on the _______ day of _______ 20______ at o’clock in the _______ noon, to answer the claim; and you are directed to produce on that day all the documents upon which you intend to rely in support of your defence.

Take notice that, in default of your appearance on the day before mentioned, the suit will be heard and determined in your absence.

GIVEN under my hand and the seal of the Court, this ______ day of  ______.

Judge