WARRANT OF ARREST OF WITNESS

 

(O. 16, r. 10)

(Title)

To

The Bailiff of the Court.

WHEREAS ________ has been duly served with a summons but has failed to attend (absconds and keeps out of the way for the purpose of avoiding service of a summons); You are hereby ordered to arrest and bring the said _________ before the Court. You are further ordered to return this warrant on or before the  _________ day of 20________ with an endorsement certifying the day on and the manner in which it has been executed, or the reason why it has not been executed.?

GIVEN under my hand and the seal of the Court, this ______ day of _____ 20____ .

Judge