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Reena Chadha & Anr vs Govt. Of Nct Of Delhi on 16 July, 2021

Author: Rekha Palli

Bench: Rekha Palli

                          $~29
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 6653/2021
                                 REENA CHADHA & ANR.             ..... Petitioner
                                               Through    Ms.Vibha    Datta       Makhija   with
                                               Mr.Praveen Gaur, Advs.
                                               versus
                              GOVT. OF NCT OF DELHI                        ..... Respondent
                                               Through    None.
                              CORAM:
                              HON'BLE MS. JUSTICE REKHA PALLI
                                         ORDER

                          %              16.07.2021
                          CM APPL. 20932/2021

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

W.P.(C) 6653/2021

3. Vide the present petition, the petitioners, who claim to have been married as long as back on 06.12.2001 and are currently residing in USA, seek a direction to the respondent to accept their online application for registration of marriage under the Delhi (Compulsory Registration of Marriage Order, 2014) and permit them to appear before the concerned authority for purposes of registration of their marriage through video conferencing.

4. Upon the petitioners taking steps, issue notice to the Standing Counsel (Civil) of the respondent through all permissible modes, returnable on 20.08.2021.

5. Let a counter affidavit/status report be filed within one week. Response thereto, if any, be filed within one week thereafter.

REKHA PALLI, J JULY 16, 2021 sr Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:17.07.2021 14:37:24