Warrant of Committal.(O.21, R.98.)

(Title)

To

The Officer in Charge of the Jail at................

WHEREAS the under-mentioned property has been decreed to........... the plaintiff in this suit, and whereas the Court is satisfied that............. without any just cause resisted [or obstructed] and is still resisting [or obstructing] the said .in obtaining possession of the property, and whereas the said has made application to this Court that the said be committed to the civil prison; You are hereby commanded and required to take and receive the said......., into the civil prison and to keep his imprisoned thereto therein for the period of... days.

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

Judge.