Summons to Appear in Person.(O.5, R.3.)
To,
WHEREAS
..............[Name, description and place of residence.]has instituted a suit
against you for..............you are hereby summoned to appear in this Court in
person on the ...........day of .........19..........., at .........o'clock in
the noon, to answer the claim; and you are directed to produce on that day all
the documents upon which you intend to rely in support of your defence.
Take
notice that, in default of your appearance on the day before 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...........
Judge.
