Warrant of Arrest in Execution (O.21, R.38.)
(Title)
To
The Bailiff of the Court.
WHEREAS..............
was adjudged by a decree of the Court in Suit No........... of 19............,
dated the............day of.........19..........., to pay to the decree-holder
the sum of Rs............as noted in the margin and whereas the said sum of Rs.
has not been paid to the said decree-holder in satisfaction of the said decree;
These are to command you to arrest the said judgment-debtor and unless the said
judgment-debtor shall pay to you the said sum of Rs............together with
Rs............ for the costs of executing this process, to bring the said
defendant before the Court with all convenient speed.
Decree
Principal
............
Interest
............
Costs
............
Execution
............
Total
............
You
are further commanded to return this warrant on or before the day of
19..........., with an endorsement certifying the day on which and manner in which
it has been executed, or the reason why it has not been executed.
GIVEN
under my hand and the seal of the Court, this............day
of............19................
Judge.
