Summons to Defendant to Appear on Surety's Application for Discharge (O.38,
R.3.)
(Title)
To
WHEREAS,
who became surety on the day of 19, for your appearance in the above suit, has
applied to this Court to be discharged from his obligation:
You
are hereby summoned to appear in this Court in person on the day of 19, at
A.M., when the said application will be heard and determined.
GIVEN
under my hand and the seal of the Court, this ..........day .........of 19
Judge.
