Warrant of Committal (O.26, R.28.)
(Title)
To,
The
Officer in charge of Jail at ..........
WHEREAS
............, whose attendance is required before this Court in the above-named
case to give evidence (or to produce a document), has been arrested and brought
before the Court in custody; and whereas owing to the absence of the plaintiff
(or defendant), the said cannot give such evidence (or produce such document);
and whereas the Court has called upon the said ...........to give security for
his appearance on the ..........day of.......... 19............, at which he
has failed to do; This is to requrie you to receive the said into your custody
in the civil prison and to produce him before this Court at on the............
day of............ 19.............
GIVEN
under my hand and the seal of the Court, this............... day of ........19.
...............
Judge.
