- (1.) The Court : Several specially assigned applications in the suit have been listed. Mr. Bhattacharya, learned senior advocate appears on behalf of defendant nos. 1 and 2 and renews his prayer for vacating the direction in interim order dated 12th July, 2019. The restraint put on his client by that order is as quoted below: "Plaintiffs are entitled to an interim order. The Board of Governors of the schools will not take any decision regarding management of the schools till disposal of this application. The Ex-Officio Governors will not, in that time, appoint any person as Additional Governor."
(2.) Mr. Joy Saha, learned senior advocate appears on behalf of plaintiff and prays for adjournment. Similar prayer is made by Mr. Bachawat, learned senior advocate appearing for defendant no.8. The submission is that it is a very serious matter, which must be heard and they be heard on adjourned date.
(3.) Text of order dated 23rd June, 2020 is reproduced below: "Mr. Bhattacharya, learned senior advocate, appearing on behalf of defendant nos. 1 and 2 submits, the interim order must be vacated since the Additional Governors could only have held office till 31st March, 2020. Mr. Saha appears on behalf of plaintiffs and urges this Court to hear his submissions. Paucity of time intervenes. Since this suit stands assigned to me, list as before Appellate Side, on next date of my sitting.";