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Sun Shine Public School Petitioner v. State Of Himachal Pradesh & Others S
Himachal Pradesh High Court
Mar 12, 2018
Sanjay Karol, A.C.J (Oral):— In view of the intervening development learned counsel for the petitioner, under instructions, seeks permission to withdraw the present petition, reserving liberty to approach the authorities concerned, including Principal, G.B Pant Memorial Govt. Post Graduate College, Rampur Bushahr, District Shimla, H.P, for seeking permission for using play ground/premises of the college in future. Liberty reserved. Permission granted.
2. We are hopeful that representation shall be considered and decided expeditiously, in accordance with law.
3. In view the above, present petition stands disposed of as withdrawn. Pending application(s), if any, also stand disposed of.
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