Notice to Attaching Creditor.(O.21, R.58.)
(Title)
To
WHEREAS
has made application to this Court for the removal of attachment on placed at
your instance in execution of the decree in Suit No.........of 19, this is to
give you notice to appear before this Court on, the ............day
of............. 19 either in person or by a pleader of the Court duly
instructed support your claim, as attaching creditor.
GIVEN
under my hand and the seal of the Court, this ............day of ..............19.
Judge.
