Summons to Witness (O.16, Rr.1, 5.)
(Title)
To
WHEREAS
your attendance is required to.............. on behalf of the
............................in the above suit, you are hereby required
[personally] to appear before this Court on the .............day of
...........19........, at ............o'clock in the forenoon, and to bring
with you [or to send to this.................... Court].
A
sum of Rs............., being your traveling and the expenses and subsistence
allowance for one day, is herewith sent. If you fail to comply with this order
without lawful excuse, you will be subject to the consequences of
non-attendance laid down in rule 12 of Order XVI of the Code of Civil
Procedure, 1908.
GIVEN
under my hand and the seal of the Court, this ............day of.............
19.................
Judge.
NOTICE.
1. If you are summoned
only to produce a document and not to give evidence, you shall be deemed to
have complied with the summon s if you cause such document to be produced in
this Court on the day and hour aforesaid.
2. If you are detained
beyond the day aforesaid, a sum of Rs. will be tendered to you for each day's
attendance beyond the day specified.
