TABASSUM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This case has been heard through video conferencing.

(2.) Petitioners are a married couple who had sought protection from this Court as their marriage was being opposed at the hands of the private respondent nos.3 and 4 who are father and mother of petitioner no.1.

(3.) This Court vide its order dated 04.09.2020 had passed the following order:-