On Wednesday, the Delhi Govt the High Court of Delhi that registration of marriage cannot be conducted through video conferencing as it is mandatory for the couple to appear before the concerned authority personally.
Explaining the process of the registration of marriage, the lawyer appearing for the Delhi Govt told the Court that parties are not permitted to appear virtually as per the rules concerned & "the software used for the registration of marriage."
Delhi Govt further sought more time to file an affidavit.
Granting more time to the Delhi Govt, Justice Rekha Palli listed the matter for further hearing on Sept 6.
However, the Court said that this is the last opportunity given to the Delhi govt to file a counter-affidavit in the matter.
The Court was hearing a petition filed by a couple seeking registration of their marriage through video conferencing mode.
The couple, who currently reside in the US & got married in 2012, has sought directions to the Delhi government to allow online application for registration of marriage under the Delhi (Compulsory Registration of Marriage) Order, 2014 & grant them permission to appear virtually before the concerned authority for registration purpose..
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