WARRANT OF COMMITTAL

 

(O 16, r. 18)

(Title)

To

TWHEREAS, whose attendance is required before this Court in the above-named case to give evidence or to produce a document), has been arrested and brought before the Court in custody; and whereas owing to the absence of the plaintiff (or defendant), the said _______ cannot give such evidence (or produce such document); and whereas the Court has called upon the said _______ to give security for his appearance on the _______ day of ______ 20_____; at ________ 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 ______ day of ______ 20____.

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

The Officer in charge of the Jail at _________.

Judge