ST. EDMUNDS SCHOOL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The matter was kept today to enable the parties to draw minutes of the order. Although, learned counsel for the respective parties have tendered minutes of the order, we deem it appropriate to pass an order not in terms of the minutes of the order but as an order of the Court.

(2.) By this appeal, the appellants have impugned the judgment and order dtd. 22/5/2026, passed by the learned Single Judge in WP (C) No.84 of 2026, by which the learned Single Judge has set aside the impugned action of the appellant and allowed the writ petition filed by the respondent No.2 and as such, quashed and set aside the forfeiture/cancellation of the respondent No.2's son admission in KG for the session 2026.

(3.) Being aggrieved by the said judgment and order, the appellants have preferred the aforesaid appeal. During the pendency of the aforesaid appeal, the parties have amicably resolved their disputes/issues inter se between them.