Bond to be given by Receiver.(O.40, R.3.)
(Title)
KNOW
all men by these presents, that we, .................and
.............and.................., are jointly and severally bound to of the
Court of in RS.................. to be paid to the said........................
or his successor in office for the time being. For which payment to be made we
bind ourselves, and each of us, in the whole, our and each of our heirs,
executors and administrators, jointly and severally, by these
Dated
this ...........day of ........19.............
Whereas
a plaint has been filed in this Court by .................against................
for the purpose of [here insert the object of suit];
And
whereas the said has been appointed, by order of the above-mentioned Court, to
receive the rents and profits of the immovable property and to get in the
outstanding movable property of in the said plaint named:
Now
the Condition of this obligation is such, that if the above bounder shall duly
account for all and every the sum and sums, of money which he shall so receive
in account of the rents and profits of the immovable property, and in respect of
the movable property of the said at such periods as the said Court shall
appoint and shall duly pay the balances which shall from time to time be
certified to be due from him as the said Court hath directed or shall hereafter
direct, then this obligation shall be void, otherwise it shall remain in full
force.
Signed
and delivered by the above-bounder in the presence of................
Note--
If deposit of money is made, the memorandum thereof should follow the terms of
the condition of the bond.