
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
![]() |
![]() |
![]() |
|
![]() |
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
![]() |
![]() |
|||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
![]() |
![]() |
![]() |
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
![]() |
![]() |
|||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
Report No. 27 Affidavit of Assets to be Made by a Judgment-Debtor [O. XXI, r. 41(2)1 In the Court of A.B., decree-holder vs. C.D., judgment-debtor
First Schedule, Appendix E, Form No. 24 In Form No. 24 (being the Form of attachment in execution-prohibitory order where the property consists of immovable property) in Appendix E to the First Schedule to the principal Act, after the first paragraph, the following paragraph shall be inserted, namely:- "It is also ordered that you should attend Court on the......... day of 19........, to take notice of the date fixed for settling the terms of the proclamation of sale.". First Schedule. Appendix E, Form No. 29 In Form No. 29 (being the Form of proclamation of sale) in Appendix E to the First Schedule to the principal Act, to the Schedule of Property appearing at the end of the Form, the following columns shall be added, namely:-
First Schedule, Appendix H, Form No. 2A (New) In Appendix H to the First Schedule to the principal Act, after Form No. 2, the following Form shall be inserted, namely:- "No. 2A List of Witnesses Proposed to be called by Plaintiff/Defendant (0. 16, R. 1).
First Schedule. Appendix H, Form Nos. 11 and 11A. For Form No. 11 (being the Form of notice to minor defendant and guardian) in Appendix H to the First Schedule to the principal Act, the following Forms shall be substituted, namely:- "No. 11 |
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
![]() |
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
![]() |
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
![]() |
![]() |
|||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
![]() |
|
![]() |
![]() |