CourtKutchehry.com
High CourtsSingle Bench(2020) 10 J&K CK 0006

Rubail Bano And Others vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · Decided on 5 October 2020

HON’BLE JUDGES
Rajesh Bindal, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 1519 Of 2020, Civil Miscellaneous No. 5043, 5044 Of 2020

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

8 paragraphs · 230 words

Rajesh Bindal, J

CM No. 5043/2020

1.

Learned counsel for the applicants submitted that due to lockdown in the city because of Corona-virus, he had not been able to get the court fees to be annexed on the petition. He seeks some time to do the needful after the court re-opens.

2.

The application is allowed. The applicants are permitted to submit the Court fees in the Registry in terms of Circular No. 16/GS dated 29.03.2020 issued by the High Court.

3.

The application is disposed of accordingly.

4.

The petitioners have approached this Court claiming that they have married against the wishes of the family members of the petitioner No. 1, and are being unnecessarily harassed. Both the petitioners were connected through Video Conference from the office of their counsel.

5.

After hearing the learned counsel for the petitioners and considering the aforesaid fact, the present petition can be disposed of with the observation that in case the life and liberty of the petitioners is at threat, they shall be at liberty to approach the respondent No.4, who shall take appropriate steps to protect the life and liberty of the petitioners. It is made clear that the order passed by this Court shall not be considered as a stamp of this Court on the validity of the marriage of the petitioners.

6.

The writ petition is, accordingly, disposed of.