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Judgment
3 paragraphs · 62 words
MINI PUSHKARNA, J. (ORAL):
1.
Learned counsel for the petitioners submits that during the pendency of the present writ petition, the respondent-school has already accepted the admission of the petitioners under the general category. The children in question are already studying in the school.
2.
In view thereof, the present writ petition is disposed of as satisfied along with the pending application.