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Judgment
Karamjit Singh, J
Case has been heard through video conferencing on account of Covid-19 Pandemic.
Petitioners allege that both of them are major and they got married on 12.10.2021 against the wishes of respondents No.4 and 5 who are related to petitioner No.2. It is their first marriage.
Counsel for the petitioners submits that aforesaid private respondents No.4 and 5 have threatened to cause harm to both the petitioners and in this regard, representation dated 12.10.2021 (Annexure P- 4) was given to respondent No.2 but till date no action has been taken by the concerned authority in this regard.
Notice of motion.
Mr. Luvinder Sofat, AAG, Punjab, accepts notice on behalf of State of Punjab. He submits that the concerned authority will look into the matter and take decision on the representation of the petitioners in accordance with law.
In view of above, without going into the merits of the case, this petition is hereby disposed of with direction to respondent No.2 to consider representation dated 12.10.2021 (Annexure P-4) and to provide appropriate protection to the petitioners if so warranted.
However, any observations made in this order will not be construed as an expression of opinion on the validity of the marriage of the petitioners.