Attachment in Execution-Prohibitory Order, where the Property to be
Attached Consist of Movable Property to Which the Defendant is Entitled Subject
to a Lien or Right of Some other Person to the Immediate Possession thereof
(O.21, R.46.)
(Title)
TO
WHEREAS...........................has
failed to satisfy a decree passed against on the ...........day
of...........03, in Suit No......... of........03, In favour of
..............for Rs........., It is ordered that the defendant be, and is hereby,
prohibited and restrained until the further order of this Court, from receiving
from the following property in the possession of the said .............that is
to say......................., to which the defendant is entitled, subject to
any claim of the said, and the said is hereby prohibited and restrained, until
the further order of this Court, from delivering the said property to any
person or persons whom- sever
GIVEN
under my hand and the seal of the Court, this day
Judge.
