Aisha Asrari @ Ekta Agrawal And ... vs State Of U.P. And 3 Others
2018 Latest Caselaw 2559 ALL

Citation : 2018 Latest Caselaw 2559 ALL
Judgement Date : 13 September, 2018

Allahabad High Court

Aisha Asrari @ Ekta Agrawal And ... vs State Of U.P. And 3 Others on 13 September, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 28032 of 2018
 

 
Petitioner :- Aisha Asrari @ Ekta Agrawal And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vinay Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

The petitioners have not complied with the order of this Court despite enough time is being granted. It transpires that they have no intention to get their marriage registered. The statement made by counsel for petitioner that they have already applied for registration. If they have applied for registration, the same should have been given to their counsel which it appears that has not been done.

However, the petitioner no. 2 take out demand draft of Rs.25,000/- in favour of petitioner no. 1 on or before 25th September, 2018.

List this matter on 25th September, 2018.

Order Date :- 13.9.2018

Mukesh

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Aisha Asrari @ Ekta Agrawal And ... vs State Of U.P. And 3 Others
2018 Latest Caselaw 2559 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Aisha Asrari @ Ekta Agrawal And ... vs State Of U.P. And 3 Others2018 Latest Caselaw 2559 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Aisha Asrari @ Ekta Agrawal And ... vs State Of U.P. And 3 Others
2018 Latest Caselaw 2559 ALL