IN THE COURT OF CIVIL JUDGE …………..

                                                                                                                                                              SUIT NO. …………………………………

Address of Plaintiff ……………………………………………………………………....  Plaintiff

                                                                      Vs.………………..

Address of Respondent…………………………………………………………...…... Respondent

NOTICE UNDER ORDER XII RULE 8 OF CPC TO PRODUCE DOCUMENTS

Take notice that you are hereby required to produce and show to the Court at the first hearing of this suit all books, papers, letters, copies of letters and other writings and documents in your custody, possession of power, containing any entry, memorandum or minute relating to the matters in question in this suit, and particularly.

1. H., pleader [or agent] for plaintiff [or defendant].

To E. F., pleader for agent] for defendant for plaintiff].