1. This matter is being taken up for hearing through video conferencing due to the outbreak of pandemic, COVID-19.
2. Petitioners, it is submitted, are major, of marriageable age and even have one child but their marriage is not being registered by the competent authority on the ground that at the time of marriage, age of the bridegroom was 18 years. Said action, it is stated, is clearly violative of the settled position of law. Reference is made to decision dated 28.03.2008, titled Baljit Kaur Boparai and another Vs. State of Punjab and another in CWP-4238-2008 and decision dated 04.09.2019, titled Jyoti and another Vs. State of Haryana and others in CWP-26956-2017.
3. Notice of motion.
4. Mr. Ashish Yadav, Addl. A.G., Haryana, accepts notice on behalf of all the respondents and prays for a short adjournment to seek instructions.
5. At request of learned counsel for the State adjourned to 24.08.2021.
