Order of Attachment of Negotiable Instrument (O.21, R.51.)
(Title)
To
The
Bailiff of the Court.
WHEREAS
an order has been passed by this Court on the ............day of
............19, for the attachment of................; you are hereby directed
to seize the said and bring the same into Court.
GIVEN
under my hand and the seal of the Court, this day.............day of
............19
JUDGE.
