Prohibitory Order against Payment of Debts Sold in Execution to any Other than
the Purchaser. (O.21, R.79.)
(Title)
To
.........................
and
to......................
WHEREAS
............................has become the purchaser at a public sale in
execution of the decree in the above suit of............................. being
debts due from you ................to you............................; It is
ordered that you be.........................., and you are hereby, prohibited
from receiving, and you................from making payment of, the said debt to
any person or persons except the said.........................
GIVEN
under my hand and the seal of the Court, this ...............day of 19
Judge.
