Notice to Person who, the Court Considers, Should be Added as Co-Plaintiff
(O.1, R.10.)
(Title)
To,
WHEREAS..........................................[Name,
description and place of residence.]has instituted the above suit against for
and, whereas it appears necessary that you should be added as a plaintiff in
the said suit in order to enable the Court effectually and completely to
adjudicate upon and settle all the questions involved:
Take
notice that you should on or before the........................day
of......................19........, signify to this Court whether you consent
to be so added.
GIVEN
under my hand and the seal of the Court, this............. day of.........
19...........
