Summons

Attachment of property of person absconding

The Court issuing a proclamation may, at any time after the issue of the proclamation, order the attachment of any property, movable or immovable or both, belonging to the proclaimed person:

Provided where at the time of issue of the proclamation the Court is satisfied that the person in relation to whom the proclamation is to be issued –

is about to dispose of the whole or any part of his property, or

is about to remove the whole or any part of his property from the local jurisdiction of the Court,

it may order the attachment simultaneously with the issue of the proclamation.

Your duties

1. To accept the summons and sign the duplicate if required.
2. To treat the officer serving the summon with respect.
3. To appear on the date mentioned in the summons or engage a lawyer to appear on your behalf.