Notice to Show Cause why a Part or Adjustment should not be Recorded as
Certified.(O.21, R.2.)
(Title)
To
WHEREAS
in execution of the decree in the above-named suit has applied to this Court
that the sum of Rs. recoverable under the decree has been paid and adjusted
should be recorded as certified, this is to give you notice that you are to
appear before this Court on the .............day of ..........19.........., to
show cause why the Payment aforesaid should not be recorded as adjustment certified.
GIVEN
under my hand and the seal of the Court, this ...........day of...........
19...........
Judge.
