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Delhi HC: Act of SDM to Issue Notice to Couple to Register Marriage is Contempt of Court - (13 Aug 2021)

FAMILY

Delhi High Court has observed that the act of a Sub Divisional Magistrate (SDM) to issue notices at the residence of a couple seeking registration of marriage under the Special Marriage Act, 1954 is prima facie contempt of court as being in clear violation of its earlier directions issued in 2009 directing all Marriage Officers to not despatch notices to the residence of the applicants, seeking solemnization of their marriage.

Tags : DELHI HIGH COURT   NOTICE TO COUPLE TO REGISTER MARRIAGE  

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