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Delhi High Court
Sarabjeet Singh Narula & Anr vs Government Of Nct Of Delhi And Anr on 13 March, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3257/2026
Date of Decision: 13.03.2026
IN THE MATTER OF:
SARABJEET SINGH NARULA & ANR. .....Petitioners
Through: Mr. Manmohan Singh Narula with
Mr. Amit Yadav, Advocates.
versus
GOVERNMENT OF NCT OF DELHI AND ANR.....Respondents
Through: Ms. Nitika Bhutani, Advocate for
GNCTD.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
JUDGEMENT
PURUSHAINDRA KUMAR KAURAV, J. (ORAL)
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 3257/2026
3. Heard learned counsel appearing for the parties. The petitioners seek
for a direction to the Govt. Of NCT of Delhi to allow the petitioners to
appear virtually for the purpose of registration of their marriage under the
provisions of Delhi (Compulsory Registration of Marriage) Order, 2014.
Learned counsel appearing for the petitioners places reliance on the decision
passed by this Court in the case of Reena Chadha & Anr. v. Govt. Of NCT
Signed By:NEHA CHOPRA Signed
Signing Date:17.03.2026 By:PURUSHAINDRA
14:10:11
KUMAR KAURAV
of Delhi1. Paragraph no. 27 of the said decision is extracted as under:
"27. However, keeping in view the peculiar facts of this case, the
following specific directions are issued qua the petitioners -
a) The petitioners are permitted to submit their application for
registration of marriage, through their counsel/Power of Attorney
Holder in physical form before the SDM Kishan Ganj, Delhi,
alongwith copies of all supporting documents duly notarized, either by
the notary public in US, where they are presently residing, or by the
notary public in Delhi.
b) The respondent will allow the "personal appearance" of the
Petitioners for the purpose of Clause 4 (d) and (e) & Form A of The
Delhi (Compulsory Registration of Marriage), 2014 through Video
Conferencing.
c) The two witnesses, as required under the Registration Order will
appear physically before the Registering Authority alongwith their
original ID proofs, on the date as notified by the authority.
d) The respondent will, thereafter, expeditiously register the
petitioners' marriage, and issue the Marriage Registration Certificate
within a period of two weeks' from the date of receipt of the
application made by the petitioners."
4. Learned counsel appearing for the respondents however submits that
the signatures of the petitioners will have to be verified by the witness.
5. The direction contained in Reena Chadha deals with almost similar
circumstances. The Court, therefore, deems it appropriate to dispose of the
instant petition with the following directions:
(i) Let the petitioners to submit their application for registration of
marriage through their counsel/Power of Attorney Holder in physical form
before the concerned SDM. They shall also enclose all supporting
documents duly notarised either by the notary public in the country where
the petitioners are residing or by the notary public in Delhi;
(ii) The petitioners shall appear through video conferencing. Let the said
WP(C) 6653/2021
Signed By:NEHA CHOPRA Signed
Signing Date:17.03.2026 By:PURUSHAINDRA
14:10:11
KUMAR KAURAV
permission be granted by the concerned SDM subject to convenience of his
office and the concerned parties;
(iii) Let two witnesses to appear in person before the concerned SDM to
verify the signatures and other formalities being carried out by the
petitioners. Let these two witnesses to also identify the presence of the
petitioners who would be appearing through video conferencing. The
witnesses who would be identifying the petitioners' physical presence on
video conferencing shall also file specific affidavit regarding the said
verification; and
(iv) The concerned SDM, thereafter, to consider the petitioners'
application with due expedition.
6. The writ petition is disposed of in the aforesaid terms.
PURUSHAINDRA KUMAR KAURAV, J
MARCH 13, 2026
tr
Signed By:NEHA CHOPRA Signed
Signing Date:17.03.2026 By:PURUSHAINDRA
14:10:11
KUMAR KAURAV
