Warrant of Attachment of Movable Property in Execution of Decree for Money (O.21, R.30.)

(Title)

To,

The Bailiff of the Court.

WHEREAS was ordered by decree of this Court passed on the.........day of.........19......, in Suit No......... of 19..........., to pay to the plaintiff the sum of Rs...............as noted in the margin; and whereas the said sum of Rs...............has not been paid These are to command you to attach the movable property, of the said as set forth in the schedule hereunto annexed, or which shall be pointed out to you by the said sum of Rs............and unless the said shall pay to you the said sum of Rs..........together with Rs............. the costs of this attachment, to hole the same until further orders from this Court

You are further commanded to return this warrant on or before any of 19........., with an endorsement certifying the day on which and manner in which it has been executed, or why it has no been executed.

GIVEN under my hand and the seal of the Court, this..........day of.......... 19........

Judge