NOTICE TO DEFENDANT

(ORDER IX, RULE 6)

 

To,

[Name, Description and place of Residence]

________________________.

Whereas this day was fixed for the hearing of the above suit and a summons was issued to you and the plaintiff has appeared in this Court and you did not so appear, but from the return of the Nazir it has been proved to the satisfaction of the Court that the said summons was served on you but not in sufficient time to enable you to appear and answer on the day fixed in the said summons;

Notice is hereby given to you that the hearing of the suit is adjourned this day and that the _____day of _____ 20____ is now fixed for the hearing of the same; in default of your appearance on the day last mentioned the suit will be heard and determined in your absence.

Given under my hand the seal of the Court, this _______day of ________ 20______

Judge

_____________