WARRANT OF ATTACHMENT OF PROPERTY OF WITNESS

 

(O. 16, r. 10.)

(Title)

To

The Bailiff of the Court.

WHEREAS the witness cited by?has not, after the expiration of the period limited in the proclamation issued for his attendance, appeared in Court; You are hereby directed to hold under attachment _______ property belonging to the said witness to the value ______ of and to submit a return, accompanied with an inventory thereof, within _____ days.

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

 

Judge