As per the case facts a power generator and distribution companies had a Power Purchase Agreement A dispute arose over a supplementary bill with the distribution companies arguing it should ... have been raised earlier leading to an appeal to the Supreme Court against a judgment that fastened liability upon them under the agreement The question arose whether the lower court's judgment should be interfered with particularly concerning the timing of the supplementary bill and the assigned liability Finally the Supreme Court found no reason to interfere with the challenged judgment The Court affirmed that liability was correctly assigned under the agreement stating that the argument regarding the delayed supplementary bill lacked both factual and legal support The Court also noted that the change in law event was promptly communicated The appeal was dismissed