Amar Saran, J. - (1.) Heard Shia V.P. Mathur, learned Counsel for the applicant and Shri D.S. Mishra, learned Counsel appearing for the opposite party No. 3.
(2.) This application was filed by the applicant on 5.8.2002. The prayer in this application was for quashing the order dated 29.6.2001 passed by 2nd Additional Judicial Magistrate, Bansi, district Siddharthnagar whereby the application for grant of maintenance to Gaurav Ji Pathak, from O.P. No. 3 through his mother Smt. Usha Pathak was refused and the order passed by the Ist Additional District and Sessions Judge, Siddharthnagar dated 24.6.2002 dismissing the Criminal Revision against the aforesaid order, and also for grant of maintenance to the applicant from the date of application.
(3.) The application for maintenance from opposite party No. 3 was moved by the applicant through his mother on 26.7.1997. At that time the applicant was about nine years of age. Now almost seven years have elapsed thereafter and the applicant has not received a single paisa as maintenance from the opposite party No.3.;