VENKATESHWAR GLOBAL SCHOOL Vs. JUSTICE FOR ALL

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) We are unable to appreciate how clause 4 of the impugned order dtd. 26/5/2022 can be worked out even if the schools are at default for the earlier period of years as the same cannot be compensated in this manner by an interim order.