Notice to Respondent of Admission of Appeal to the Supreme Court (O.45,
R.8.)
(Title)
To
WHEREAS..................,
the....................in the above case, has furnished the security and made
the deposit required by Order XLV, rule 7, of the Code of Civil Procedure,
1908:
Take
notice that the appeal of the said............... to the Supreme Court has been
admitted on the.............. day of...........19
GIVEN
under my hand and the seal of the Court, this............day of..........19
Registrar.
