Attachment before Judgment, On Proof of Failure to Furnish Security.(O.38,
R.6.)
(Title)
To
The
Bailiff of the Court.
WHEREAS,
the plaintiff in this suit, has applied to the Court to call up on. the
defendant, to furnish security to fulfill any decree that may be passed against
him in the suit, and whereas the Court has called upon the said to furnish such
security, which he has failed to do; These are to command you to attach, the
property of the said, and keep the same under safe and secure custody until the
further order of the Court; and you are further commanded to return this
warrant on or before the day of 19, with an endorsement certifying the date on
which and 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.