Attachment in Execution-Prohibitory Order, where the Property Consist of
Debts not Secured by Negotiable Instruments (O.21, R.46.)
(Title)
To
WHEREAS
.....................has failed to satisfy a decree passed against on the
.............day of ........02, in Suit No......... of 19, 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 you a certain debt alleged now to he due from you to the said
defendant, namely............, and that you, the said............., be, and you
are hereby, prohibited and restrained, until the further order of this Court,
from making payment of the said debt, or any part thereof, to any person
whomsoever or otherwise than into this Court.
GIVEN
under my hand and the seal of the Court, this............. day of .........03
Judge.
