- (1.) Affidavit-of-service filed today be kept on record.
(2.) This revisional application is directed against an order dated 21.1.1999 passed by the learned Judicial Magistrate, 6th Court at Howrah (Sadar) in Misc. Case No. 19 of 1998. The learned magistrate by his impugned order refused the prayer of the petitioner for impleading her two children as parties in misc. Case NOs. 19 of 1998 and also refused the prayer for interim maintenance in connection with the instant case.
(3.) The petitioner herein who secured the custody of two minor children pursuant to an order passed by the learned Chief Judicial magistrate, Howrah on the basis of her application under Section 97 of the Code of Criminal Procedure after she had filed Misc. Case No. 19 of 1998 in the changed circumstance that there was additional claim in regard to the two minor children, filed a petition for impleading two children also in the said Misc. Case No. 19 of 1998 with a subsequent prayer for interim maintenance which was refused by the learned maintenance which was refused by the learned Magistrate and hence, this revisional application.;