Attachment In Execution - Prohibitory Order where the Property Consist of
Immovable Property. (O.21, R.54.)
(Title)
To
Defendant.
WHEREAS
you have failed to satisfy a decree passed against you on the .............day
of .........19, in Suit No. .................of 19, in favour ............for
Rs. ................. It is ordered that you, the ............for
Rs..............., be, and you are hereby, prohibited and restrained, until the
further order of this Court, from transferring or charging the property
specified in the schedule hereunto annexed, by sale, gift or otherwise, and
that all persons be, and that they are hereby, prohibited from receiving the
same by purchase, gift or otherwise.
GIVEN
under my hand and the seal of the Court, this day of 19.
Schedule
Judge.
