Notice to Show Cause why Warrant of Arrest should not issue . (O.21, R.37.)
(Title)
To
WHEREAS................has
made application to this Court for execution of decree in suit No............of
19.............. on the allegation that the said decree has been transferred to
him by assignment or without assignment, this is to give you notice that you
are hereby required to appear before this Court on the................day
of.............19..........., to show cause why you should not be committed to
the civil prison in execution of the said decree.
GIVEN
under my hand and the seal of the Court, this............ day of............
19.........
Judge.
