During the coronavirus lockdown, Courts across India resumed work & began hearing cases. While the nation has entered Unlock 1.0, several offices, including Courts are operating online. Court hearings are being conducted via video conferencing across India.
Using the same method, a couple was granted a divorce by a Virtual Court in Delhi. The order is being hailed as the first divorce that took place via videoconferencing.
The couple got married in 2017, with Hindu rites in Delhi. However, they separated around a year later. After some time, the couple filed a plea, agreeing that their marriage should be dissolved.
Both the parties used their phones to connect with the judge while their lawyer logged in from her office in Delhi. Judge Deepak Garg & the court staff also participated during the lockdown.
During the hearing, the couple parted their ways & settled their disputes.
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