Arijit Banerjee, J. - (1.) The Court: There will be an order in terms of prayer (a) of the stay petition.
(2.) The matter is of some importance and the slippery technical arguments made on behalf of some of the respondents would have the Court miss the wood for the trees.
(3.) The appeal arises out of an interlocutory order of August 18, 2020, passed in a suit pertaining to certain grievances in the management and administration of La Martiniere School, Calcutta. One of the reliefs claimed in the suit is for a scheme of management or administration to be put in place.;