Surya Prakash Kesarwani, J. - (1.) Heard Sri M.P. Tiwari, learned counsel for the petitioners, Sri S.7 Srinet, learned Standing Counsel for the respondent nos. 1, 2 and 3 and Sri S.K. Pundir, learned counsel for the respondent nos. 5,6,7 and 8.
(2.) It is stated in paragraph no. 3 and 4 that both the petitioners are major. It is stated in paragraph 6 that petitioners have solemnised their marriage on 2nd October, 2014 as per Muslim rites and customs. In support a copy of alleged 'Nikahnama' dated 2nd October, 2014 has been filed.
(3.) An application for impleadment has been filed by the respondent nos. 5 to 8, which has been allowed today.;