Notice of Attachment of a Decree to the Court Which Passed it (O.21, R.53.)
(Title)
To
The
Judge of the Court of...........................
SIR,
I
have the honor to inform you that the decree obtained in your Court on the
.............day of ..........19, by.............in Suit No..............of 19,
in which he was and was has been attached by this Court on the application of,
the in the suit specified above. You are therefore requested to stay the
execution of the decree of your Court until you receive intimation from this
Court that the present notice has been cancelled or until execution of the said
decree is applied for by the holder of the decree now sought to be executed or
by his judgment-debtor.
I
have the honor, etc.,
Judge.
Dated
the ................day of ...............19.
