Order for Transmission of Summons for Service in the Jurisdiction of another
Court (O.5, R.21.)
(Title)
WHEREAS
it is stated that ..............defendant/witness in the above suit is at
present residing in ..............
It
is ordered that a summons returnable on the .............day of 19
............., be forwarded to the Court of for service on the said
.........................defendant/witness with a duplicate of this proceeding.
The
court-fee of .................chargeable in respect to the summons has been
realized in this Court in stamps.
Dated............
19.........
Judge.
