SUMMONS TO WITNESS

 

(O. 16, r. 1, 5.)

(Title)

To

WHEREAS your attendance is required to _________  on behalf of the ______ in the above suit, you are hereby required [personally] to appear before this Court on the ______ day of _____ 20______, at ______ o‘clock in the forenoon, and to bring with you [or to send to this ________ Court].

A sum of Rs. _________, being your travelling and other expenses and subsistence allowance for one day, is herewith sent. If you fail to comply with this order without lawful excuse, you will be subject to the consequences of non-attendance laid down in rule 12 of Order XVI of the Code of Civil Procedure, 1908.

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

Judge

 

NOTICE :-

1. If you are summoned only to produce a document and not to give evidence, you shall be deemed to have complied with the summons if you cause such document to be produced in this Court on the day and hour aforesaid.
2. If you are detained beyond the day aforesaid, a sum of Rs. _________ will be tendered to you for each day's attendance beyond the day specified.