Warrant of Arrest of Witness (O.16, R.20.)
(Title)
To,
The
Bailiff of the Court.
WHEREAS
.....................has been duly served with a summons but has failed to
attend [absconds and keeps out of the way for the purpose of avoiding service
of summons]; You are hereby ordered to arrest and bring the
said................. before the Court.
you
are further ordered to return this warrant on or before the ............day of
.......19........... with a endorsement certifying the day on and the manner in
which if has been executed, or the reason why it has not been executed.
GIVEN
under my hand and the seal of the Court, this........... day of......... 19.
.......
