As per the case facts the original plaintiff in commercial suits sought to amend their complaints and add mortgagees banks as parties The High Court permitted these changes leading the ... original defendant to appeal The dispute also involved challenges to the revocation of licenses and the validity of mortgages on hotel properties that had been repeatedly refinanced over many years The reason for the appeal to the Supreme Court was to determine whether the High Court's decision to allow these amendments and impleadments was legally sound given the complex financial history and the nature of the challenges The question arose whether the High Court correctly applied the procedural rules regarding amendments and impleadment of parties particularly financial institutions in commercial disputes involving long-standing financial arrangements and underlying legal challenges to licenses Finally the Supreme Court reviewed the High Court's common judgment and order which allowed the amendments and impleadment of mortgagees The Supreme Court's ruling determined the validity of these procedural permissions considering the comprehensive nature of the legal and factual questions arising from the interconnected appeals concerning the ongoing hotel project and the financial agreements involved