Warrant of Sale of Property in Execution of a Decree for Money (O.21,
R.66.)
(Title)
To
The
Bailiff of the Court.
THESE
are to command you to sell by auction, after giving days' previous notice, by
affixing the same in this Court-house, and after making due proclamation, the
property
attached under a warrant from this Court, dated the day of 19, in execution of
a decree in favour of in Suit No. of 19, or so much of the said property as
shall realize the sum of Rs., being the of the said decree and costs still
remaining unsatisfied.
You
are further commanded to return this warrant on or before the day of 19, with
an endorsement certifying the 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.
