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Report No. 40

"No. 20

Order Requiring Production In Court Of Person In Prison For Giving Evidence (Order 16a, Rule 1)

In the Court of.................

.....................

.....................Vs.....................

(Full title of suit)

To

The Officer in charge of the.....................(name of prison)

Whereas the attendance of .....................(name mentioned prison, is required on behalf of the plaintiff/defendant in the above- prison, is required on behalf of the plaintiff/defendant in the above-mentioned suit for giving evidence:

You are hereby required to produce the said...................... .....................under safer and sure conduct before this Court at.........................on the.............day of................19 by................a.m. there to give evidence in a matter now pending before this Court and after this Court has dispensed with his further attendance, cause him to be conveyed under safe and sure conduct back to the prison.

You are further required to inform, the said...................of the contents of this order and deliver to him the attached copy thereof.

The.....................day of.....................19

Judge."







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