Order for Delivery to Certified Purchaser of Land at a Sale in
Execution.(O.21, R, 95.)
(Title)
To
The
Bailiff of the Court.
WHEREAS
.............has become the Certified purchaser of.................. at a sale
in execution of decree in suit No............of ..............19........: You
are hereby ordered to put the said, the certified purchaser, as aforesaid, in
possession of the same.
GIVEN
under my hand and the seal of the Court, this ...........day of ..........19.
Judge.
