NAGINA KOUSER Vs. U.T. OF J&K

JUDGEMENT

(1.) This is an application seeking extension of time to deposit court fee etc.

(2.) The application, for the reasons stated therein, is allowed. Let the deficiencies be made good within one week after the restrictions imposed due to COVIF-19 are over.

(3.) The petitioners seek a direction to respondents 1 to 3 to provide them the police protection as they apprehend danger to their lives from respondent Nos. 4 to 8, who are relatives of petitioner No.1. It is submitted that the petitioners are major and out of their free will, they got married. Copy of Nikah Nama has been placed on record. They submit that since they have contracted the marriage against the wishes of respondent Nos. 4 to 8, as such, they are facing harassment at their hands.