Warrant for Seizure of Specific Movable Property Adjudged by Decree (O.21,
R.31.)
(Title)
To,
The
Bailiff of the Court was ordered by decree of this Court
WHEREAS
..............day of............ 19..........., in Suit passed on the of 19.............,
to deliver to the plaintiff the movable property (Or a share in the movable
property) specified in the schedule hereunto annexed, and whereas the said
property (or share) has not been delivered;
These
are to command you to seize the said movable property share of the said movable
property) and to deliver it to the plaintiff or to such person as he may
appoint in his behalf.
GIVEN
under my hand and the seal of the Court, this .........day of
..........19......
Judge.
