WARRANT OF ATTACHMENT OF PROPERTY OF WITNESS
(ORDER XVI, RULE 10)
To,
______________
______________
Whereas the witness _________ cited by has not, after the expiration of the period limited in the proclamation issued for his attendance, appeared in Court; You are hereby directed to hold under attachment _______ property belonging to the said witness to the value of________and to submit a return, accompanied wit an inventory thereof, within _______ days.
Given under my hand and the seal of the Court, this ______ day of _______ 20______.
Judge
__________
