Appointment Of A Receiver. (O.40, R.1.)
(Title)
To
WHEREAS
has been attached in execution of a decree passed in the above suit on the day
of 19, in favour of; You are hereby (subject to your giving security to the
satisfaction of the Court) appointed receiver of the said property under Order
XL of the Code of Civil Procedure, 1908, with full powers under the provisions
of that Order.
You
are required to render a due and proper account of your receipts and
disbursements in respect of the said property on. You will be entitled to
remuneration at the rate of per cent upon your receipts under the authority of
this appointment.
GIVEN
under my hand and the seal of the Court, this ........day of ........19
Judge.
