Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against order dated 16.09.2013 passed by the trial court, whereby, the application filed by the petitioner under Order 6, Rule 17 CPC has been rejected.
(2.) The petitioner filed a suit in the year 1999 for declaration and injunction; in the suit it was, inter alia, indicated that the trust deed of the Trust required appointment/election of the Trustees by rotation and the sequence of rotation has been indicated therein, however, for all these years the said stipulation in the trust deed has not been followed and prayed for relief in the terms that till such time the proper election by rotation is not done, no policy decision be taken by the Trustees.
(3.) The suit remained pending and thereafter in the year 2012 the present application was filed by the petitioner, inter alia, indicating that the suit is pending for over thirteen years and in the past thirteen years various appointments/elections of the Trustees of the Trust have taken place and wanted to place the same by way of amendment in the plaint.;