$~45 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 3257/2026 Date of Decision: 13.03.2026 IN THE MATTER OF: SARABJEET SINGH NARULA & ANR. .....Petitioners Through: Mr. Manmohan Singh Narula with Mr. Amit Yadav, Advocates. versus GOVERNMENT OF NCT OF DELHI AND ANR.....Respondents Through: Ms. Nitika Bhutani, Advocate for GNCTD. CORAM: HON’BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV JUDGEMENT PURUSHAINDRA KUMAR KAURAV, J. (ORAL) CM APPL. 15666/2026 1. Exemption allowed, subject to all just exceptions. 2. The application stands disposed of. W.P.(C) 3257/2026 3. Heard learned counsel appearing for the parties. The petitioners seek for a direction to the Govt. Of NCT of Delhi to allow the petitioners to appear virtually for the purpose of registration of their marriage under the provisions of Delhi (Compulsory Registration of Marriage) Order, 2014. Learned counsel appearing for the petitioners places reliance on the decision passed by this Court in the case of Reena Chadha & Anr. v. Govt. Of NCT of Delhi1. Paragraph no. 27 of the said decision is extracted as under: “27. However, keeping in view the peculiar facts of this case, the following specific directions are issued qua the petitioners – a) The petitioners are permitted to submit their application for registration of marriage, through their counsel/Power of Attorney Holder in physical form before the SDM Kishan Ganj, Delhi, alongwith copies of all supporting documents duly notarized, either by the notary public in US, where they are presently residing, or by the notary public in Delhi. b) The respondent will allow the “personal appearance” of the Petitioners for the purpose of Clause 4 (d) and (e) & Form A of The Delhi (Compulsory Registration of Marriage), 2014 through Video Conferencing. c) The two witnesses, as required under the Registration Order will appear physically before the Registering Authority alongwith their original ID proofs, on the date as notified by the authority. d) The respondent will, thereafter, expeditiously register the petitioners’ marriage, and issue the Marriage Registration Certificate within a period of two weeks’ from the date of receipt of the application made by the petitioners.” 4. Learned counsel appearing for the respondents however submits that the signatures of the petitioners will have to be verified by the witness. 5. The direction contained in Reena Chadha deals with almost similar circumstances. The Court, therefore, deems it appropriate to dispose of the instant petition with the following directions: (i) Let the petitioners to submit their application for registration of marriage through their counsel/Power of Attorney Holder in physical form before the concerned SDM. They shall also enclose all supporting documents duly notarised either by the notary public in the country where the petitioners are residing or by the notary public in Delhi; (ii) The petitioners shall appear through video conferencing. Let the said permission be granted by the concerned SDM subject to convenience of his office and the concerned parties; (iii) Let two witnesses to appear in person before the concerned SDM to verify the signatures and other formalities being carried out by the petitioners. Let these two witnesses to also identify the presence of the petitioners who would be appearing through video conferencing. The witnesses who would be identifying the petitioners’ physical presence on video conferencing shall also file specific affidavit regarding the said verification; and (iv) The concerned SDM, thereafter, to consider the petitioners’ application with due expedition. 6. The writ petition is disposed of in the aforesaid terms. PURUSHAINDRA KUMAR KAURAV, J MARCH 13, 2026 tr 1 WP(C) 6653/2021 --------------- ------------------------------------------------------------ --------------- ------------------------------------------------------------