 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 27 Notice to Certificated, Natural or De Facto Guardian. (O. 32, r. 3). (Title) To (Certificated/Natural/ de facto guardian). Whereas an application has been presented on the part of the plaintiff1/on behalf of the minor defendant1 in the above suit for the appointment of a guardian for the suit for the minor defendant.........., you (insert the name of the guardian appointed or declared by Court, or natural guardian, or the person in whose care the minor is) are hereby required to take notice that unless you appear before this Court on or before the day appointed for the hearing of the case and stated in the appended summons, and express your consent to act as guardian for the suit for the minor, the Court will proceed to appoint some other person to act as a guardian for the minor, for the purposes of the said suit. Given under my hand and the seal of the Court, this day of.......... 19................. Judge. 1. Strike off what is inapplicable. No. 11A Notice to Minor Defendant (0. XXXII, r. 3) (Title) To Minor defendant. Whereas an application has been presented on the part of the plaintiff in the above suit for the appointment of................1 as guardian for the suit for you, the minor defendant, you................ are hereby required to take notice to appear in this Court in person on the day of...........19, at....................O'clock in the forenoon to show cause against the application, failing wherein the said application will be heard and determined ex parte. Given under my hand and the seal of the Court, this day of.............19............. Judge." 1. Here insert name and description of proposed guardian.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back