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Judgment
3 paragraphs · 67 words
1.
Mr. Deepank Yadav, learned Counsel for the respondent school, submits that his client is willing to allow the provisional admission granted to the petitioner in class Nursery/Pre-School during the academic year 2023-2024 as permanent. The Court sincerely appreciates the pro-active approach of the school.
2.
In view thereof, the grievance in this writ petition does not survive for consideration.
3.
The writ petition is disposed of.