Order for Delivery of Interrogatories (O.11, R.1.)
In the Court of
...........
Civil suit No. of 19.
................
A.B.........plaintiff,
Against
C.D.
E.F. and G.H. Defendants.
Upon
hearing ......................and upon reading the affidavit of
.......................filed the ..........day of .........19.......... It is
ordered that the .............be at liberty to deliver to the...........
Interrogatories in writing that the said ...........do answer the
interrogatories as prescribed by Order XI, rule 8, and that the costs of this
application be................
