Notice to Person in Possession of Movable Property Sold in Execution (O.21,
R.79.)
(Title)
To
WHEREAS
....................has become the purchaser at a public sale in execution of
the decree in the above suit of now in your possession, you are hereby
prohibited from delivering possession of the said to any person except the said
GIVEN
under my hand and the seal of the Court, this ..................day of
..........19
Judge.
