The dispute between RNRL and RIL centered around the implementation of a gas supply arrangement that was part of a court-sanctioned scheme of arrangement in As per the scheme RIL ... was required to supply - MMSCMD of natural gas from its KG D- basin to RNRL at terms similar to RIL's NTPC contract which had a price of mmbtu However in the government rejected RIL's request to supply RNRL at that price and instead set a formula-based price of mmbtu This led to a dispute between the companies with RNRL filing an application seeking the court's intervention to direct RIL to supply gas as per the sanctioned scheme terms