Notice to Defendant.(O.9, R.6.)
(Title)
To,
......................[Name,
description and place of residence.]
WHERE
this day was fixed for the hearing of the above suit and a summons was issued
to you and the plaintiff has appeared in this Court and you did not so appear,
but form the return of the Nazir it has been proved to the satisfaction of the
Court that the said summons was served on you but not in sufficient time to
enable you to appear and answer on the day fixed in the said summons;
Notice
is hereby given to you that you hearing of the suit is adjourned this day and
that the ............day of ...........19 .................is now fixed for the
hearing of the same; in default of your appearance on the................ day
last mentioned the suit will be heard and determined in your absence.
GIVEN
under my hand and the seal of the Court, this ...............day of
...........19..............
