Sarita And Another vs State Of U.P. And 3 Others
2018 Latest Caselaw 3477 ALL

Citation : 2018 Latest Caselaw 3477 ALL
Judgement Date : 31 October, 2018

Allahabad High Court

Sarita And Another vs State Of U.P. And 3 Others on 31 October, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 36236 of 2018
 

 
Petitioner :- Sarita And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Manish Kumar Kashyap,V.P. Singh Kashyap
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Learned counsel for the petitioners submits that the petitioners have got their marriage registered and he relied upon the page no. 15, 16 and of the memo of petition.

In view of the aforesaid submissions made by learned counsel for petitioner the State counsel has raised objection that this is only a online application and not registration certificate.

Counsel for the petitioners shall file affidavit of both the litigants that on what date the marriage of the petitioners has been registered.

Put up tomorrow i.e. 1.11.2018.

Order Date :- 31.10.2018

Mukesh

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