Notice to Show Cause why a Certificate of Appeal to the Supreme Court
Should not be Granted (O.45, R.3.)
(Title)
To
TAKE
notice that .........has applied to this Court for a certificate that as
regards amount or value and nature the above case fulfils the requirements of
section 110 of the Code of Civil Procedure, 1908, or that it is otherwise a fit
one for appeal to 442[the Supreme Court].
The
..........day of .......19 is fixed for you to show cause why the Court should
not grant the certificate asked for.
GIVEN
under my hand and the seal of the Court, this ..........day of ........19
Registrar.
