Namratha Ajai vs State Of Kerala
2022 Latest Caselaw 5137 Ker

WP(C) No.15521/2022                                1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                             THE HONOURABLE MR. JUSTICE GOPINATH P.
                      Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
                                     WP(C) NO. 15521 OF 2022
   PETITIONER:

          MRS.NAMRATHA AJAI, AGED 28 YEARS, DAUGHTER OF DR. AJAI PAUL,
          EDASSERY HOUSE, NETTIPADAM ROAD, KOCHI- 682 016.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
         THIRUVANANTHAPURAM- 695 001.
      2. MARRIAGE OFFICER, SUB REGISTRAR OFFICER, ERNAKULAM SOUTH, ERNAKULAM
         DISTRICT- 682 016.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to post the writ petition for admission to a near date convenient
   to this Hon'ble Court.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. ANIL S.RAJ, K.N.RAJANI, ANILA PETER, P. RADHIKA RAJASEKHARAN, SIMI S.
   ALI and MUHAMMED HARIS K.K., Advocates for the petitioner and of
   GOVERNMENT PLEADER for the Respondents, the court passed the following:

                                              ORDER

Admit.

Taking note of the judgment of this Court in W.P.(C). No. 11789/2021(Exhibit P5), there will be an interim order directing the 2nd respondent to register the marriage of the petitioner with Mr. Shelly Shaurya by permitting Mr. Shelly Shaurya, who is stated to be in Spain to appear before the 2nd respondent through video conferencing. This shall be done within a period of two weeks from the date of receipt of a copy of this order.

06-05-2022

Sd/- GOPINATH P., JUDGE

06-05-2022 /True Copy/ Assistant Registrar