Warrant of Arrest before Judgment. (O.38, R.1.)

(Title)

To

The Bailiff of the Court.

WHEREAS,..................................................the plaintiff in the above suit claims the sum of Rs. as noted in the margin, and has proved to the satisfaction of the Court that there is probable cause for believing that the defendant is about to;

These are to command you to demand and Principal receive from the said Interest the sum of Rs. as sufficient to satisfy the plaintiff's claim, and unless the said sum of Rs. is forthwith delivered to you by or on behalf of the said, to take the said into custody, and to bring him before this Court, in order that he may show cause why he should not furnish security to the amount of Rs. for his personal appearance before the Court, until such time as the said suit shall be fully and finally disposed of, and until satisfaction of any decree that may be passed against him in the suit.

Principal..

Interest..

Cost..

Total.

GIVEN under my hand and the seal of the Court, this ...........day of...............19

Judge.