Notice to Minor Defendant and Guardian (O.32, R.3.)
(Title)
TO
Minor
Defendant.
Natural
Guardian.
WHEREAS
an application has been presented on the part of the plaintiff in the above
suit for the appointment of a guardian for the suit to the minor defendant,
you, the said minor, and you (1) are hereby required to take notice that unless
within days from the service upon you of this notice, an application is made to
this Court for the appointment of you (1) or of some friend of you, the minor, to
act as guardian for the suit, the Court will proceed to appoint some other
person to act as a guardian to the minor for the purposes of the said suit.
1.
Here
insert the name of guardian.
GIVEN
under my hand and the seal of the Court, this .............day of ..........19.
Judge.
