Appendix
H - Notice to Parties of the Day Fixed for Examination of a Witness about to
Leave the Jurisdiction.(O.18, R.16.)
(Title)
To
Plaintiff
(or defendant).
WHEREAS
in the above suit application has been made to the Court by that the
examination of .............,a witness required by the said..........., in the
said suit may be taken immediately; and it has been shown to the Court's
satisfaction that the said witness is about to leave the Court's jurisdiction
(or any other good and sufficient cause to be stated):
TAKE
notice that the examination of the said witness will be taken by the Court on
the ............day of ..............19.
Dated
the .........day of........ 19.
Judge.
