WARRANT OF COMMITTAL

(ORDER XVI, RULE 16)

 

To,

The Officer in Charge of the Jail at_________

___________________.

Whereas the plaintiff (or defendant) in the above named suit has made application to this Court that security be taken for the appearance of _______ to give evidence (or to produce a document), on the _____day of _______20_________ and whereas the Court has called upon the said _______ to furnish such security, 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 said day and on such other day or days as may be hereafter ordered.

Given under my hand and the seal of the Court, this ________ day of ______20______.

 Judge

_______________