Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Shubhangi Agarwal @ Aaysha vs The State Of Uttar Pradesh on 9 August, 2019

Bench: Mohan M. Shantanagoudar, Sanjiv Khanna

      ITEM NO.33                                  COURT NO.12                 SECTION XI

                                  S U P R E M E C O U R T O F I N D I A
                                            RECORD OF PROCEEDINGS

                          SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 27074/2019

      (Arising out of impugned final judgment and order dated 23-11-2017
      in WC No. 55947/2017 passed by the High Court Of Judicature At
      Allahabad)

      SHUBHANGI AGARWAL @ AAYSHA & ANR.                                       Petitioner(s)

                                                        VERSUS

      THE STATE OF UTTAR PRADESH & ORS.                                       Respondent(s)

      (FOR ADMISSION and I.R. and IA No.115385/2019-CONDONATION OF DELAY
      IN FILING )

      Date : 09-08-2019 This petition was called on for hearing today.

      CORAM :                  HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
                               HON'BLE MR. JUSTICE SANJIV KHANNA

      For Petitioner(s)                    Ms.   Arundhati Katju, Adv.
                                           AII   Chaudhary, Adv.
                                           Mr.   Lishaan Iskandari, Adv.
                                           Mr.   Abdul Azeem Kalebudde, AOR

      For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

The High Court, by the impugned judgment, has directed the petitioners, who got married on 6.9.2016 and whose Nikahnama is issued, to get their marriage registered under the Special Marriage Act.

Digitally signed by GULSHAN KUMAR ARORA Date: 2019.08.10 12:22:39 IST Reason: Ms. Arundhati Katju, learned counsel appearing for the petitioners submits that the petitioners do not want to get their marriage registered under the Special Marriage Act. If it is so,  2 the Court cannot force them to get the marriage registered. Recording the said submission made on behalf of the petitioners, the impugned order stands modified to the said extent. The special leave petition is disposed of accordingly. Pending applications, if any, stand disposed of.

(GULSHAN KUMAR ARORA)                              (R.S. NARAYANAN)
     COURT MASTER                                    COURT MASTER