Dinesh Mehta,J. - (1.) The present writ petition is directed against the order dated 22.10.2019, whereby petitioner's application under Order XIV Rule 5 of the Code of Civil Procedure, seeking amendment of the issues, has been rejected.
(2.) The suit in question was filed by the petitioner-plaintiff seeking eviction of the respondents from the property way back in the year 1999, which is proceeding at its own pace before the Trial Court.
(3.) Issues were framed on 18.12.2018, whereafter same were amended by the Trial Court, vide its order dated 02.08.2019, pursuant to petitioner's own request.;