WARRANT OF COMMITTAL

 

(O. 16, r. 16)

(Title)

To

The Officer in charge of the Jail at ________

WHEREAS the plaintiff (or defendant) in the above named suit has made application to this Court that security be taken for the appearance of ______ to give evidence (or to produce a document), on the  ______ day of ______ 20_____; and whereas the Court has called upon the said.............to furnish such security, which he has failed to do; This is to require you to receive the said _______ into your custody in the civil prison and to produce him before this Court at ________ on the said day and on such other day or days as may be hereafter ordered.

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

Judge