Attachment-Prohibitory Order, where the Property Consist of Money or of any
Security in the Custody of a Court of Justice or Public Officer(O 21, R.52)
(Title)
To
SIR,
The
plaintiff having applied, under rule 52 of Order XXI of the Code of Civil
Procedure, 1908, for an attachment of certain money now in your hands (here
state how the money is supposed to be in the hands of the person addressed, on
what account, etc.), I request that you will hold the said money subject to the
further order of this Court.
I have the honor to be,
Sir,
Your most obedient Servant.
Judge.
Dated
the .............day of ...........03.
