Summons to Appear and Answer Charge of Obstructing Execution of Decree.
(O.21, R.97.)
(Title)
To
WHEREAS................,
the decree-holder in the above suit, has complained to this Court the you have
resisted (or obstructed) the officer charged with the execution of the warrant
for possession:
You
are hereby summoned to appear in this Court on the ................day of
..........19....... at .............A.M., to answer the said complaint.
GIVEN
under my hand and the seal of the Court, this ............day of
...........19.........
Judge.
