Notice to Show Cause why Sale should not be set a side (O.21, Rr.90, 92.)
(Title)
To
WHEREAS
the under-mentioned property was sold on the .................day of
............19, in execution of the decree passed in the above-named suit, and whereas,
the decree-holder [or judgment-debtor], has applied to this Court to set aside
the sale of the said property on the ground of a material irregularity [or
fraud] in publishing [or conducting] the sale, namely, that..............
Take
notice that if you have any cause to show why the said application should not
be granted, you should appear with your proofs in this Court on the
..............day of ..............19 when the said application will be heard
and determined.
GIVEN
under my hand and the seal of the Court, this ..............day of
............19
Description
of property
Judge.
