Attachment In Execution - Prohibitory Order, Where the Property Consist of
Shares in the Capital of Corporation.(O.21, R.46.)
(Title)
To
Defendant
and
to,
Secretary of Corporation.
WHEREAS
has failed to satisfy a decree in Suit No..........of ..........19, in favour
of............ for Rs..........; It is ordered that you, the defendant, be, and
you are hereby, prohibited and restrained, until the further order of this
Court, from making any transfer of shares m the aforesaid Corporation,
namely............, or from receiving payment of any dividends thereon; and. you..............,
the Secretary of the said Corporation, are hereby prohibited and restrained
from permitting any such transfer or making any such payment.
GIVEN
under my hand and the seal of the Court, this day of 19
Judge.
