Order for Payment to the Plaintiff, Etc, of Money Etc, in the Hands of a
Third Party (O.21, R.56.)
(Title)
To
WHEREAS
the following property has been attached in execution of a decree in Suit No.
of 19, passed on the ..............day of 19, in favour of for Rs.............;
It is ordered that the property so attached, consisting of Rs............ in
money and Rs.............................in currency-notes, or a sufficient
part thereof to satisfy the said decree, shall be paid over by you, the said to
GIVEN
under my hand and the seal of the Court, this day of
Judge.
