JAIPUR VIDYUT VITRAN NIGAM LTD. vs. ADANI POWER RAJASTHAN LTD.

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.8625­8626 OF 2019 JAIPUR VIDYUT VITARAN NIGAM LTD. & ORS.       … APPELLANTS VS. ADANI POWER RAJASTHAN LIMITED & ANR.         … RESPONDENTS WITH CIVIL APPEAL  NO(S).    3021   OF 2020 (DIARY NO.27976 OF 2019) AND CIVIL APPEAL  NO(S).     3022­3023     OF 2020 (DIARY NO.39030 OF 2019)   J U D G M E N T 1. The appellant herein Jaipur Vidyut Vitran Nigam Limited is the electricity Distribution Licensee in the State of Rajasthan.  It entered into a Power Purchase Agreement (for short, ‘PPA’) on 28.1.2010 with Adani   Power   Rajasthan   Limited   (for   short,   ‘APRL’),   a   generating company in pursuance to a tariff­based competitive bid process in terms   of   Section   63   of   the   Electricity   Act,   2003   (for   short,   ‘the Signature Not Verified Digitally signed by Charanjeet kaur Date: 2020.08.31 16:05:30 IST Reason: Electricity Act’).  The terms of PPA contained a tariff, and that could be 2 varied only as per the specific provisions contained in the PPA, not otherwise. 2. APRL made a claim for an increased tariff under the change in law provisions in the PPA (Article 10).   On 23.10.2006, Rajasthan Rajya Vidyut Utpadan Nigam Limited (for short, ‘RVUN’) conveyed to Adani Exports Limited its selection as a joint venture partner for the formation of a Joint Venture Company.   It was stated that business activities of the proposed Joint Venture Company shall be limited to mining and supply of coal from allotted captive coal block for the requirement of existing/new thermal power stations of RVUN and/or for new projects of the State. 3. On 2.8.2007, a Letter of Intent (for short, ‘LoI’) was issued by RVUN   in   favour   of   Adani   Enterprise   Limited   (for   short,   ‘AEL’)   for developing the coal block under a joint venture at Parsa East and Kente Basan, wherein it was provided that the coal can be utilised at the   discretion   of   the   Government   of   Rajasthan   for   new   upcoming projects in the State under the joint venture or IPP. 4. On   18.10.2007,   New   Coal   Distribution   Policy   (NCDP)   was introduced by the Ministry of Coal, assuring 100 per cent of domestic coal to power plants that is 85 per cent of normative capacity. 3 5. On   20.3.2008,   an   MoU   was   entered   into   between   the Government of Rajasthan and AEL to set up a coal­based Thermal Power Generation Project of 1200 MW  ± 10 percent capacity near Kawai, District Baran, Rajasthan.   The estimated cost of the project was approximately Rs.5,000 crores. It was provided that the State of Rajasthan was to make the best efforts to facilitate getting the coal linkage from the Central Government or coal from any other source for the Project.   6. On 16.5.2008, APRL requested the Government of Rajasthan to allocate coal from Parsa East and Kente Basan coal block. 7. On 21.5.2008, it was conveyed to APRL that the State will make the   best   efforts   to   facilitate   for   getting   coal   linkage   from   the Government of India.  It was informed that it would not be possible to supply coal from Parsa East and Kente Basan coal blocks as they barely meet RVUN projects' requirements.  APRL repeated the request on 28.5.2008, 9.6.2008, 11.6.2008, and 16.6.2008.  On 29.8.2008, a request was made to the Government of Rajasthan to advise RVUN to enter into an MoU and to apply to the Ministry of Coal for allocation of coal blocks to the Kawai Project under the Government Dispensation Scheme. 4 8. On   25.2.2009,   a   Request   for   Proposal   (for   short,   ‘RFP’)   was issued by Rajasthan Rajya Vidyut Prasaran Nigam Limited (for short, ‘RVPN’) for procurement of power for long­term through tariff­based competitive   bidding   process   under   Case­1   bidding   procedure   for meeting the baseload requirement of the procurers.    9. On 19.3.2009, a request was made by AEL to the Government of Rajasthan   to   extend   the   validity   of   the   MoU   for   one   year.     On 2.4.2009, a Standard Bidding Document for Case­1 was notified by the Ministry of Power.  On 22.6.2009, APRL made a request in terms of the MoU to the Government of Rajasthan to allocate the surplus coal mine from the existing coal blocks and for extension of MoU, which was to expire on 20.3.2009.  As an alternative, AEL was able to negotiate Indonesian coal at a discounted price of USD 36 per MT. The Coal Supply Agreement (for short, ‘CSA’) was signed for supplying standard coal for the project from Indonesia.  The said agreement was terminated on 10.6.2010. On 2.7.2009, APRL prayed to the Ministry of Coal for granting 10. long­term coal linkage of ‘F’ grade coal from South Eastern Coalfields Limited for the Kawai Project for 7.082 MT per annum of coal.   The Government   of   Rajasthan   extended   the   validity   of   the   MoU   up   to 20.3.2010.    RVUN   was  advised  to   apply   for  the  allocation   of  coal 5 blocks for meeting coal requirements for its projects and the Kawai Project under the Government Dispensation Scheme. It may invite tenders for mining and delivery of coal, as was done in Parsa East and Kente Basan coal blocks. 11. According to the RFP, APRL submitted its bid on 6.8.2009.   It offered a total contracted capacity of 1200 MW from the Kawai Project. The levelized tariff after negotiation was settled at Rs.3.238/KWh for 25 years.   The tariff in the bid was quoted based on domestic coal. The imported coal was limited, being a temporary measure, as fallback support option till the Government instrumentality resumed domestic coal supply.  12. On 12.8.2009, AEL requested to allot Kente (Extn.) coal block for meeting   the   coal   requirement   of   the   Kawai   Project   inter   alia   the installed capacities of the projects.  As against the earlier commitment of sale of 50 per cent of the power generated from the Kawai Project to the State of Rajasthan, AEL committed the entire power generated to the State provided it succeeds in the bidding process. 13. A clarification was sought concerning the bid submitted by APRL to evaluate its bid as to the fuel arrangement in the bid, both domestic coal and imported coal were indicated. APRL was asked to clarify on which basis of fuel, the bid should be evaluated.   APRL clarified on 6 12.9.2009, that its bid should be evaluated based on domestic coal tie­up.  APRL undertook that the payment considering domestic coal escalations would be acceptable during the term of the PPA. 14. On 3.12.2009, APRL issued a communication to RVPN. Because of the support offered by the Government of Rajasthan regarding the development   of   the   Kawai   Project,   the   levelized   tariff   was   being reduced by 1 paisa to Rs.3.238 Kwh.  On 17.12.2009, pursuant to the bid submitted, an LoI was issued by RVPN to APRL.  On 18.12.2009, an unconditional acceptance was communicated to RVPN. 15. On   28.1.2010,   APRL   executed   the   PPA   with   three   procurers, namely, Jaipur Vidyut Vitran Nigam Limited, Jodhpur Vidyut Vitran Nigam Limited, and Ajmer Vidyut Vitran Nigam Limited, for the supply of aggregate contracted capacity of 1200 MW.   The PPA postulates domestic coal usage as the primary fuel, while imported coal may be used as a backup arrangement. 16. On 15.2.2010, APRL conveyed to the CMD­RRVUNL for getting the allocation of captive coal block for the supply of coal to the Kawai Power Project and conveyed confirmation to accept washed coal. 7 17. On 20.2.2010, AEL conveyed to the Government of Rajasthan that it would supply 91 per cent power from the Kawai Project to the Jaipur Vidyut Vitran Nigam Limited, Jodhpur Vidyut Vitran Nigam Limited, and Ajmer Vidyut Vitran Nigam Limited – Rajasthan Discoms, with whom the PPA was entered into on 28.1.2010.   A prayer was made to extend the validity of MoU for a further period of one year w.e.f. 20.3.2010. 18. On 25.2.2010, RVPN filed a petition before the State Commission on behalf of Rajasthan Discoms for approval of the Commission for the adoption of tariff quoted by APRL through competitive bidding.   The State Commission passed an order on 31.5.2010 with respect to the adoption of a tariff for 1000 MW procurement and had made specific observations. 19. On 24.3.2011, the Director General of Mineral and Coal issued a regulation specifying the formula for calculation of benchmark price with reference to the international market price of coal. 20. APRL wrote a letter to the Ministry of Power, Government of th India on 11.10.2011 for grant of coal linkage to it along with other 12 Five Year Plan Projects; however, it was delayed for more than a one year for various reasons, due to which conditions subsequent under 8 the PPA could not be fulfilled, and lenders of money to the Kawai Project had started levying penal interest due to delay in coal linkage allocation.  A request was made for grant of coal linkage for the Kawai Project.  It was stated that CIL was directed to execute an FSA for the th 11   Five   Year   Plan   Projects,   did   not   address   the   problems   that th continue to affect the 12  Five Year Plan Projects.  In the light of the non­availability   of   domestic   coal   and   the   prohibitive   cost   of   the alternate   fuel,   the   Kawai   Project   became   unviable   for   the   tariff committed.  Therefore, a request was made to grant coal linkage.  The Ministry of Power, on 26.4.2012 in response to letter dated 17.2.2012 of the Government of Rajasthan, informed that the Kawai Project had th been recommended for linkage as a 12  Five Year Plan Project. In the meantime, the Government of Rajasthan may consider revising the mining plan capacity of the captive coal blocks allocated to them, namely Parsa East and Kante Basan upward to mitigate the demand of coal for power projects in Rajasthan. 21. On 21.6.2012, APRL informed the Rajasthan Discoms about the uncertainties in the availability of coal supplies and the same being beyond their control.   Despite various efforts by the Government of Rajasthan, neither the coal block nor the coal linkage was allocated. It was also informed that following the regulatory change in Indonesia, which mandates the export of coal only at the notified price, w.e.f. 9 11.9.2011, the cost of imported coal has risen too high to make the use of imported coal prohibitive.  In case an early arrangement of coal linkage or allotment of captive coal was not made, the operation of the Government’s   projects   would   be   hampered.     On   5.11.2012,   the Government of Rajasthan informed that there was no surplus coal in Parsa East and Kente Basan coal blocks, which could be allocated to the   Kawai   Project.     However,   the   Government   of   Rajasthan   on 22.11.2012, wrote a letter to the Ministry of Power and Ministry of Coal informing that Rajasthan Discoms have executed long­term PPA with APRL.  It was stated that in case long­term coal linkage was not provided, then the State would be deprived of 1200 MW power at competitive   rates,   and   Rajasthan   was   already   facing   an   acute shortage.     On   26.11.2012,   another   letter   was   written   by   the th Government of Rajasthan for allocating coal linkage to 12  Five Year Plan Projects. As no coal linkage was granted, on 24.4.2013 AEL filed a Petition 22. No.392 of 2013 before the State Commission claimed compensatory tariffs for the higher cost of coal.   Ultimately, the Standing Linkage Committee (Long­Term) of the Government of India held a meeting on 31.5.2013. On 21.6.2013, the Cabinet Committee of Economic Affairs approved a mechanism for signing the Fuel Supply Agreement (for short, ‘FSA’) for 78000 MW.   AEL was not part of the same.   On 10 17.7.2013, a Presidential Directive was issued by the Ministry of Coal to the Coal India Limited (for short, ‘CIL’) to sign the FSAs for the capacity mentioned above.   The New Coal Distribution Policy, 2013 (NCDP of 2013), was notified on 26.7.2013 by the Central Government for the revised arrangement for the supply of coal to identified thermal power stations of 78000 MW.  AEL was not one of the thermal power stations included in the same.  The Ministry of Power issued a letter on 31.7.2013, in which the 23. change in law was considered regarding a shortfall in domestic coal in the quantity indicated in the Letter of Assurance (for short, ‘LoA’) or FSA.  The Revised Tariff Policy under the Electricity Act was issued on 28.1.2016.  AEL was given the coal supply to the fullest extent in 2018 under the SHAKTI Policy.  It entered into an FSA with NCL/SECL for procurement of coal under the SHAKTI Policy.   24. The State Commission ultimately decided the Petition No.392 of 2013, filed by AEL on 17.5.2018.  AEL was held entitled to relief under the change in law on account  of NCDP of 2013.   The amount  of compensation payable to AEL was not computed.   Dissatisfied with the order passed by the State Commission, Rajasthan Discoms filed an appeal before the Appellate Tribunal for Electricity (for short, ‘the APTEL’).  The APTEL vide judgment dated 14.9.2019, held that the bid 11 of APRL was based on domestic coal and accordingly covered under the Change in Law event in terms of the PPA and of the decision of this   Court   in   Energy   Watchdog   v.   Central   Electricity   Regulatory Commission and Ors.,  (2017) 14 SCC 80.  APRL was also held entitled for   change   in   law   under   the   Shakti   Scheme   as   well   as   payment towards carrying  cost.     A  further direction  was  issued to   pay  the amount of change in law compensation and Carrying Cost by duly verifying the relevant supporting documents for fuel cost and as per applicable   Tariff   Regulations   for   operating   parameters.   Aggrieved thereby, appeals have been preferred by Rajasthan Discoms.  Another appeal has been filed by All India Power Engineers Federation (for short, ‘the Federation’). 25. Shri C. Aryama Sundaram,   learned senior counsel urged the following arguments: (a) APRL cannot claim any compensation for the use of imported coal for the supply of power either before January 2018 or after that as the use of such imported coal was as per the bid submitted by APRL and was covered as a part of its quoted tariff. (b) According to the bid documents submitted and the PPA entered into pursuant to it, demonstrate that APRL had duly stipulated and 12 agreed for the imported coal also as a fuel source and quoted the tariff­based thereon. (c) Without prejudice to the aforesaid, there was no change in law as APRL could have claimed no compensation.  Even as per its best case, APRL could not be entitled to relief in relation to 100 percent coal   requirement,   but   could   only   claim   concerning   the   balance percentage,   after   considering   the   quantum   under   the   FSA   dated 25.6.2009 for imported coal.  (d) There is no computation, no determination of methodology or formula for the computation of the compensation; the same is required to   be   undertaken   with   verification   of   quantification   of   coal, parameters, computation of coal costs, etc.  APRL cannot be permitted to unilaterally raise the invoices and claim compensation. (e) The finding recorded by the APTEL that the State Commission had computed the amount, is factually incorrect. (f) Any compensation paid to APRL would have to be recovered from the   consumers;   therefore,   it   affects   the   public   interest.     The computation   and   determination   of   the   compensatory   tariff,   in   any event, would have to be done by the State Commission.  13 (g) The Generator cannot raise the invoice, and the liability to make payment by the appellants does not crystallise.  Therefore, there is no question of liability of late payment surcharge for such a period.  At best, depending on the conduct  of the Generator  and in terms of restitution principle, simple interest may be considered for the period prior   to   determination   by   the   State   Commission.     However,   the application of late payment surcharge cannot be applied when there is no delay or default in payment of bills. (h) APRL   had   admitted   that   two   periods   are   separate   until   the determination of change in law, which is carrying cost, and thereafter raising of invoices, there may be a default by the procurer, which is late payment surcharge.  As the two periods are separate, there is no logic to apply the late payment surcharge, which is for the second period to the first one. 26. Shri Prashant Bhushan, learned counsel appearing on behalf of Federation argued as under: (a) the main question is whether the bid submitted by APRL was premised   on   domestic   coal   or   imported   coal.     He   attracted   our attention to the PPA, RFP, LoI, and other bid documents.  The bid and PPA were based on imported coal.  APRL quantified as per RFP only on the basis of imported coal.  It did not have any firm coal linkage or LoA or FSA for the domestic coal.   14 (b) The MoU dated 20.3.2008, entered into between APRL and the Government   of   Rajasthan,   was   of   no   avail.   Only   the   Central Government was the sole deciding authority as is clear from Article 2.2 of the MoU. He attracted the attention of this Court to the RPF dated 26.2.2009.   MoU   dated   20.3.2008,   would   not   count   as   firm   coal arrangement.   APRL had entered into a CSA with its own company AEL to qualify for the bid.  Once it has qualified based on imported coal, it cannot take a contrary stand. (c)   A clarification was sought from APRL on 7.9.2009 on which basis of fuel, its bid was to be evaluated.  In response to clarification, it was submitted by APRL that bid should be evaluated on the basis of domestic coal tie­up, and an undertaking was given that the payment considering ‘domestic coal escalation’ would be acceptable to it during the term of the PPA. (d) On 17.12.2009, Rajasthan Discoms informed APRL that rates mentioned at Annexure 1 (to provide 1200 MW power) and escalations thereof on domestic coal is based on APRL’s commitment that the above rates would be applicable even if coal requirement is met by way of   a   backup   arrangement   with   imported   coal.     APRL   gave   an unconditional acceptance on 18.12.2009. 15 (e) Reliance was placed on the order dated 31.5.2010, passed by the Rajasthan Electricity Regulatory Commission (for short, ‘the RERC’). The   APTEL   failed   to   comprehensively   consider   the   PPA   and   other documents.  The bid documents also formed part of the PPA entered into between the parties. (f) The NCDP of 2007 did not create a vested right to get domestic coal even for those who did not have the LoA/FSA or recommendation of the Standing Linkage Committee (Long­Term).   Our attention has been invited to Clauses 2.1 and 2.2 of the NCDP of 2007 and approval of the Standing Linkage Committee (Long­Term).   As APRL did not have   any   coal   linkage   approval,   it   was   not   entitled   to   claim compensation on the basis of change in law.  The CIL couldn't make the supply.  The grant of linkage or LoA is not a ministerial act.   (g) The Statutory Guidelines of 2005 issued under Section 63 of the Electricity Act lay down that to participate in the competitive bidding for a PPA, an entity has to show ready availability of fuel source for the power plant.  In the case of domestic coal, the bidder shall have made firm arrangements for fuel tie­up either by way of coal block allocation or   fuel   linkage.     These   Guidelines   have   been   issued   by   the Government of India, which issued the NCDP of 2007.  If the grant of LoA/FSA/linkage was to be considered automatic on entering into a 16 PPA, then there was no need for having this criterion for eligibility. The   decision   in   Energy   Watchdog   and   the   Policy   have   not   been appreciated correctly. (h) The SHAKTI Policy was notified on 22.5.2017.  Those IPPs, which were having PPAs based on domestic coal, but were having no LoA or FSA for coal supply either under NCDP of 2007 or NCDP of 2013, could now participate in the auction and get 100 per cent of their normative requirement of coal supply.  Under the SHAKTI Policy, APRL was given coal supply to the full extent of the normative requirements for   generating   and   supply   of   electricity   to   the   Rajasthan   Discoms within five years.   The SHAKTI Allocation in the year 2018 does not change the fact that APRL had considered imported coal as other coal for 5 years.  The change in law, thus, could have been considered only after 5 years. Therefore, the question of change in law did not arise as APRL was given coal supply under the SHAKTI Policy within 5 years of Commercial Operation Date (for short, ‘COD’). (i) It was also submitted that APRL had done over­invoicing, and concerning that, the investigation is pending. A letter of rogatory   has been issued and, in that regard, S.L.P. (Crl.) No.10683 of 2019 is pending in this Court, in which interim stay has been granted.  Thus, the claim of APRL is not tenable.  It was also urged that the Federation 17 has locus to file the appeal for quashing the order passed by the APTEL. On behalf of APRL, Dr. A.M. Singhvi and Shri Arvind Datar, 27. learned senior counsel, raised the following arguments: (a)(i) the bid by APRL was premised only on domestic coal. (ii) The submission of the imported coal agreement submitted with the bid was only to indicate that the bidder is eligible for the bid. (iii) Non­availability of domestic coal is a change in law event. (iv) The decision in  Energy Watchdog  squarely applies to the case, in which   it  was   held   that  changes   in   imported   coal   regime   is   not   a change in law, changes in domestic coal regime is a change in law event. (b) APRL is entitled to carrying cost from the date the change in law event came into force as held by this Court in   Uttar Haryana Bijli Vitran Nigam Limited (UHBVNL) & Anr. v. Adani Power Limited & Ors., (2019) 5 SCC 325. (c) The bid was premised only on domestic coal.  The RFP provides six scenarios for quoting tariffs, and the bidder can submit the bid under any one of the scenarios viz. (i) Captive Coal Block (ii) Linkage Coal (iii) Imported Coal (iv) Imported Gas (v) Domestic Gas and (vi) Hydro. 18 (d) APRL submitted its financial bid as per linkage coal format, i.e., domestic coal.   The tariff was allowed to be quoted in linkage coal format applicable to domestic coal.   The Government of Rajasthan made consistent efforts by writing letters to various authorities of the Government   of   India   to   grant   domestic   coal   linkage   to   the   Kawai Project of APRL.  The Imported Coal Supply Agreement was submitted as a part of bid only to demonstrate the raw material's readiness as APRL was required to submit proof of linkage/fuel arrangement to qualify as a bidder.  (e) Rajasthan Discoms admitted in their affidavit dated 31.7.2013 before   the   RERC   that   non­availability   of   coal   from   the   Central Government put the case of APRL within the scope of change in law. Once they have admitted that bid was based on domestic coal, non­ availability of which entitles APRL to claim compensation under the change in law as per Article 10 of the PPA.  They cannot wriggle out of their obligation.  The eligibility to get coal linkage under the SHAKTI Policy to APRL confirms that the PPA was based on domestic coal.  The PPA was based on domestic coal, and the concurrent findings do not suffer from any infirmity or perversity. 19 (f) The non­allocation of domestic coal linkage to APRL is a change in law event as is apparent from various documents, affidavit dated 31.7.2013 and entitlement under the SHAKTI Policy. (g) In  Energy Watchdog , this Court recognised the change in NCDP of 2007 as change in law event for a project which did not have any LoA or FSA at the time of bid submission.   It was not necessary to have   linkage/allocation   at   the   time   of   submission   of   the   bid.     A notification was issued on 26.7.2013 to change the NCDP of 2007.   Following change in law events occurred: (i) the   decision of Standing Linkage Committee on 14.2.2012; and (ii)   the   resolution   dated   21.6.2013   of   the   Cabinet   Committee   of Economic   Affairs   and   the   advice   of   the   Ministry   of   Power   dated 31.7.2013, based on which the Tariff Policy has been revised by the Government of India on 28.1.2016 to cover the cases which do not have coal linkage.  The NCDP of 2007 was the only policy prevailing when the bid was submitted and was changed. The decision in   Energy Watchdog   is squarely applicable to the present appeals, in which it was laid down that modification of the NCDP of 2007 is a change in law.  It was further observed that the fact that the fuel supply agreement has to be appended to the PPA is only to indicate that the raw material for the working of the plant was in 20 order.  The copy of the FSA was to be furnished after 10 months of the signing of the PPA.  (h) APRL has been continuously supplying power to the Rajasthan Discoms since May 2013 without any interruption.  Thus, with effect from   the   change   in   law,   APRL   is   entitled   to   compensation   as concurrently held.  In Re. Whether the bid submitted was premised on domestic coal? 28. Considering the rival submissions, it is necessary to take note of Statutory Guidelines framed by the Central Government under Section 63 of the Electricity Act.   The relevant portion of Para 3.2(II) of the Guidelines of 2005 is extracted hereunder: “3.2   (II)   In   Case­1   procurement,   to   ensure   serious participation in the bid process and timely completion of commencement of supply of power, the bidder, in case the   supply   is   proposed   from   a   station   to   be   set­up, should   be   required   to   submit   along   with   its   bid, documents   in   support   of   having   undertaken   specific actions   for   project   preparatory   activities   in   respect   of matters mentioned in (i) to (v) below. i) ii) iii) iv)   Fuel   Arrangements:   (a)   In   the   following   cases   fuel arrangements shall have to be made for the quantity of fuel required to generate power from the phase of the power   station   from   which   power   is   proposed   to   be supplied at Normative Availability for the term of the PPA.  In   case   of   domestic   coal,   the   Bidder   shall   have made firm arrangements for fuel tie up either by way of coal block allocation or fuel linkage  In case of domestic gas, ….. 21 b) Fuel arrangements in the following cases shall have to be   made   for   the   quantity   of   fuel   required   to  generate power   from   the   power   station   for   the   total   installed capacity.  In   case   of   imported   coal,   the   Bidder   shall   have either acquired mines having proven reserves for at least 50% of the quantity of coal required OR shall have a fuel supply agreement for at least 50% of the quantity of coal required for a term of at least five (5)   years or the term of the PPA, which ever is less. ….   ” (emphasis supplied) 29. In the MoU dated 20.3.2008, which was entered into between APRL and the Government of Rajasthan, the Government of Rajasthan had only agreed to provide assistance in securing coal linkage/coal block.  Article 2.2 of the MoU is extracted hereunder: “2.2  The State  will facilitate  smooth implementation of the Project  as may  be required including   making  it’s best effort to facilitate   getting coal linkage/coal block from   the   Central   Government   or   coal   from   any   other source for the Project. …”   (emphasis supplied) 30. The   RFP   formed   part   of   the   bid   documents   regarding   fuel, provided as under: “5. Fuel: The choice of fuel, including but not limited to coal   or   gas,   it’s   sourcing   and   transportation   is   left entirely to the discretion of the Bidder. The Successful Bidder(s) shall bear complete responsibility to tie up the fuel linkage and the infrastructural requirements for fuel transportation, handling and storage. 2. INFORMATION AND INSTRUCTIONS FOR BIDDERS 2.1.2.2  Consents, Clearances and Permits :  b. Fuel: 22 i. In   case   of  domestic   coal,   the   Bidder  shall  have made firm arrangements for fuel tie up either by way .  Such arrangement of mine allocation or fuel linkage shall   be   for   the   quantity   of   fuel   required   to   generate power from the power station at Normative Availability for the total installed capacity for the term of the PPA. ii. In case of imported coal, the Bidder shall have either acquired mines having proven reserves for at least fifty percent (50%) of the quantity of coal required to generate power from the power station at Normative Availability for the   total   installed   capacity   OR   shall   have   fuel   supply agreement for at least fifty percent (50%) of the quantity of fuel required for a term of at least five (5) years or the term of the PPA (which ever is less) to generate power from the generation source for the total installed capacity for the term of the PPA. iii. In case of domestic gas, ….. iv.  In case of RLNG, …..” (emphasis supplied) 31. APRL   concerning   fuel   in   the   bid   documents   dated   6.8.2009, indicated as under: “  Domestic Coal:

23 Imported Coal: Captive coal block/coal linkage will be made available for the Kawai Project with the support of Govt. of Rajasthan. However,   we   have   also   made   an   arrangement   for supply of imported coal for at least 50% of the total requirement of the power project for 5 years, as fall back support arrangement.

The  computation  of coal consumption of normative availability was given as under: Computation of coal consumption at Normative Availability

24

32. A   letter   was   written   on   7.9.2009   by   the   Rajasthan   Discoms seeking clarification from APRL as to on which basis of fuel, its bid to be evaluated.  Following clarification was sought: “With respect to the aforesaid Bid submitted by you in response   to   RIP   dated   25.02.09,   the   following clarifications/documents are required for your bids to be evaluated: 1. For   fuel   arrangement,   in   the   Bid   both   Domestic Coal  as  well  as  Imported  Coal  has  indicated.     You should clarify through a letter from MD/CEO, being full time Director/Manager on which basis of fuel, the Bid should be avaluated. ” (emphasis supplied) 33. In response to letter dated 7.9.2009, APRL clarified its position vide letter dated 12.9.2009  inter alia  as under: “1.     As   per   the   provision   of   the   RFP   under   clause No.2.4.1.1(B)(ii), a bidder can submit only one price bid from   a   generation   source,   even   if   different   types   of . fuels are used 25 We contemplate to use Domestic as well as Imported     A   duly   executed   Fuel   coal   for   the   Kawai   Project.   Supply Agreement (FSA) for more than 50% if the coal requirement for a period of 5 years (as specified in RfP for meeting the fuel requirement on the basis of imported coal) has been submitted with the bid.  Further, we have also submitted with the bid a MoU, executed between the Government   of   Rajasthan   and   Adani   Enterprises   Ltd., wherein at clause 2.2, the State has assured in making its best efforts to facilitate in getting Coal Linkage/Block or Coal from any other sources for the Power Project. We   meet   the   fuel   requirement   on   the   basis   of .      imported coal tie­up      However, we are sure to get domestic fuel tie­up with support of the Government of Rajasthan.  In view of this, we submit that our bid should be evaluated on the basis of Domestic Coal tie­ up.     We   undertake   that   payment   considering domestic   coal   escalations   will   be   acceptable   to   us   during the terms of the PPA.   ” (emphasis supplied) The Rajasthan Discoms issued an LoI dated 17.12.2009 to APRL 34. inter alia  containing the following condition: “ Your   offer   to   provide   1200   MW   power   at   the   rates mentioned at Annexure­1 and   escalations thereof  on domestic coal is based on your commitment that the above rates would be applicable even in case of coal requirement   being   met   by   you   by   way   of   back   up   arrangement with imported coal.   ” (emphasis supplied) APRL   on   18.12.2009,   communicated   its   unconditional 35. acceptance to the LoI thus: “We   acknowledge   with   thank   receipt   of   RRVPNL   LoI th No.RVPN/CE(NPP&R)/D 81 dated 17  December 2009 in favour  of Adani Power  Rajasthan Limited (APRL).    We have   noted   content   of   the   LoI   and   we   hereby 26 communicate our “unconditional acceptance” of the    Please find enclosed herewith duplicate copy of same. LoI   duly   signed   by   authorized   signatory,   confirming “Accepted Unconditionally”. We are making necessary arrangements for submission of Performance Guarantee as per Article 2.2.9 of the final RfP FOR 1200 MW.   We shall be grateful if approval of RERC for procurement of additional 200 MW is conveyed at the earliest and the draft PPA, prepared based on our offer/bid, for execution is submitted to us for scrutiny at our end.” (emphasis supplied) 36. The PPA entered into between the parties provided  inter alia  as under: ““Fuel”   shall   mean   the   primary   fuel   used   to   generate electricity namely   domestic coal/imported coal as back up arrangement. “Fuel   Supply   Agreement(s)”   shall   mean   the   agreement(s) entered into between the Seller and the fuel supplier for the purchase, transportation and handling of the Fuel, required for the operation of the Power Station. In case the transportation of the Fuel is not the responsibility of  the  fuel  supplied,  the  Fuel  Supply Agreement  shall also include the separate agreement between the Seller and the fuel transporter for the transportation of Fuel in addition to the agreement between the Seller and the fuel supplier for the supply of the Fuel; ……… 5 SCHEDULE 5: DETAILS OF GENERATION SOURCE AND SUPPLY OF POWER (A)   Details of generation source

27

(B)   Details of primary fuel

28

(emphasis supplied) 37. The RERC’s order dated 31.5.2010, adopting APRL’s tariff under Section 63 of the Electricity Act, has been relied upon.  The same is extracted hereunder: “39.     The   other   important   point   raised   by   the   party relates to relaxing the qualifying requirements for the fuel in case of M/s. Adani Power Rajasthan Limited.   This matter has been elaborately dealt with in the first report of the Bid Evaluation Committee, who found the party to be qualified as far as requirement for fuel is concerned   based on tie­up for        and at the same time imported coal   found   the   option   of   use   of       domestic   coal     worth consideration   on   account   of   likely   advantage   of   lower escalation in tariff for domestic fuel than that of imported coal.   The procurer has subsequently taken undertaking from the bidder that lower escalation in two situations i.e. domestic coal or imported coal would be applied in tariff and by this they have tried to derive advantage of incurring lower fuel escalation cost.  It may be mentioned that neither the guidelines of GoI nor the bid documents   anticipate such a situation wherein       imported     coal and   domestic    coal both could be used by a developer and obviously   in   such   a   situation   the   Bid   Evaluation Committee and procurer are required to take a decision, which is in their best interest.” (emphasis supplied) 38. In   this   regard,   Shri   C.   Aryama   Sundaram,   learned   senior counsel, argued that: 29 (a) concerning fuel in the column pertaining to the domestic coal that   APRL,   it   was   mentioned,   had   entered   into   an   MoU   with   the Government of Rajasthan for development of the Kawai Power Project. The   Government   of   Rajasthan   initially   supported   the   allocation   of captive coal block or coal linkage, and APRL and the Government of Rajasthan took the necessary action in this regard.  At the same time, it was also made clear that as fallback support, APRL had arranged imported coal for at least 50 per cent of the total requirement. (b) The arrangement of fuel, as per bid, was the responsibility of the bidder/generator.   The Generator cannot claim compensation for its inability   to   arrange   domestic   coal   or   any   other   fuel   source.     For qualification under the bid, the bidder had to secure documentary evidence   for   various   requirements,   including   fuel   source.     For domestic coal, the requirement was of firm arrangement for fuel tie­up and imported coal, acquired mines with proven coal reserves or FSA to meet at least 50 percent of the normative requirement for at least 5 years.  APRL did not have any arrangement for the domestic coal at the time of the bid.  The FSA dated 25.6.2009 for imported coal was the only firm arrangement with APRL.  Besides that, it had MoU dated 20.3.2008, with the Government of Rajasthan concerning domestic coal.  The allocation of coal was by the Government of India.  Under the SHAKTI Policy in January 2018, the coal was allocated to APRL. 30 APRL had sought for domestic coal escalation, which was allowed as a concession; however, this did not change the fact that the qualification was based on imported coal.  In the Board Meeting of Rajasthan Rajya Vidyut   Prasaran   Nigam   Limited   held   on   3.12.2009,   the   following resolution was passed: “3.   The L­1 bidder, M/s. Adani Power Rajasthan Ltd., has committed to provide 1200 MW power at the rates mentioned at (1)  above irrespective of the availability of domestic coal, by meeting the coal requirements from imported or whatever sources as their backup arrangement.     This   condition   shall   be   specifically mentioned in the LOI to be issued to L­1 bidder, M/s Adani   Power   Rajasthan   Ltd.,   and   the   Power   Purchase Agreement   (PPA)   to   be   entered   into   with   them   by Rajasthan Discoms.” (emphasis supplied) (c) APRL unconditionally accepted the LoI.  The PPA is a document governing the rights and obligations of the parties.  It recognises the possible use of domestic coal.  There was no allotment of coal linkage or coal block to APRL until January 2018.  As APRL did not receive the domestic coal allocation and thereafter, if there was a change in law affecting   such   domestic   coal,   APRL   could   have   possibly   claimed change in law.  APRL was obliged to supply power even without such domestic coal. (d) Alternatively, it was argued that the PPA was primarily based on domestic coal.  The imported coal was a backup arrangement.  Even otherwise assuming that compensation can be permitted for change in 31 law,   it   has   to   be   restricted   only   to   the   extent   of   domestic   coal contemplated to be used for fuel as the PPA provided for both domestic and imported coal and the imported coal accounted for more than 50 per cent of the requirement, the compensation has to be limited to the said extent.  The aforesaid was 61 per cent of the fuel requirement. Dr. A.M. Singhvi, learned senior counsel in this regard on behalf 39. of APRL, argued that the bid and the PPA were based on domestic coal.  The tariff was also quoted on the domestic coal linkage format. As the bid was premised on domestic coal, the bid's evaluation was made on the domestic coal.   The PPA also provided for the same, which is binding.   The FSA was for imported coal with the bid was only to assess bid eligibility.   In the order dated 31.5.2010 of the RERC, the domestic coal was considered the basis and to be used as the primary fuel.   He also relied upon the admissions made in the affidavit and the communications dated 31.7.2013 and 4.8.2017 and the fact that participation in the SHAKTI Policy was permissible only when the PPA was based on domestic coal.  The Rajasthan Discoms cannot reprobate from their stand. The entire bid was premised and     accepted only on domestic coal.  Hence, the claim of APRL cannot be restrained to 40 per cent. When we consider the documents on record, it is apparent that APRL's bid was premised only on domestic coal.  It was evaluated as 32 such, and the PPA also records the same.  In para 2 of the bid with respect to coal, the bid of APRL was premised on the domestic coal.  It is   apparent   that   APRL   relied   upon   MoU   entered   into   with   the Government of Rajasthan for development of the Kawai Power Project and   other   projects,   and   the   Government   assured   its   support   for allocation of the captive coal block or coal linkage.  An arrangement of FSA   relating   to   imported   coal   for   at   least   50   percent   of   the   total requirement  was  relied   upon;   however,   the  bid   was   premised   and accepted on domestic coal, which did not change the bid's nature.  A query was made by the Rajasthan Discoms on 7.9.2009 from APRL to indicate whether the bid should be evaluated on domestic coal or imported coal.  It was made clear by APRL in its letter dated 12.9.2009 quoted above, that bid should be evaluated on the basis of domestic coal   tie­up,   and   an   undertaking   was   given   that  domestic   coal escalations would be acceptable to it during the term of the PPA.  In the LoI dated 17.12.2009, the offer  was accepted, and escalations thereof   on   domestic   coal   was   based   on   the   commitment   that   the quoted rates would be applicable even in case of coal requirement being met by APRL by way of a backup arrangement with imported coal.  APRL sent an unconditional acceptance on 18.12.2009.  Thus, the parties agreed  ad idem  that bid was evaluated based on domestic coal, and escalations were also based on domestic coal. Accordingly, 33 the PPA was entered into, and primary fuel in the PPA was mentioned to be domestic coal from captive coal block/coal linkage and imported coal as a fallback support arrangement.  It was binding on both the parties. 40. APRL applied for long term coal linkage with the Government of Rajasthan   on   2.7.2009,   i.e.,   prior   to   the   submission   of   bid   on 6.8.2009.  It submitted the bid by adopting linkage coal format, and the tariff was quoted in Rs./Kwh.  It submitted the bid as per RFP of April 2009 Para IX under Format 4.10, clause 2.4.1, which related to linkage coal format bid, i.e., domestic coal.  Under Article 1.1 of the PPA, the primary fuel was mentioned as domestic coal.  The FSA was submitted for imported coal to assess bid eligibility for meeting the technical criteria.   The domestic coal was primary fuel as such the submission cannot be accepted that the bid and the PPA were based on imported coal. 41. The PPA is final and binding on parties, and approval of tariff by the RERC was based on domestic coal as apparent from para 39 of the order dated 31.5.2010. Rajasthan Discoms agreed to use domestic coal on account of likely advantage of lower escalation in tariff on a bid based on domestic coal than that of imported coal.  The decision of the Bid Evaluation Committee was found to be in their best interest. 34 Thus, APRL bid was not based on imported coal, that would not have been in favour of Rajasthan Discoms and would have resulted in more escalations in the tariff.  Thus, APRL could not be denied the benefit of the  very  foundational   basis  on  which  the  RERC  approved  its  bid. APRL   could   not   be   made   to   suffer   from   both   the   ends.     Various documents and the PPA make it clear that its bid was premised on domestic coal and approved tariff was based on domestic coal, the order of RERC is final, conclusive, and binding on the parties; it has not been questioned and attained finality.  No stand contrary to the same was permissible to be taken by the Rajasthan Discoms. 42. It is further apparent that reply dated 31.7.2013 filed by the Rajasthan Discoms before the RERC in which it was clearly admitted that non­availability of domestic coal from the Central Government would   put   the   case   of   APRL   within   the   scope   of   change   in   law. Rajasthan Discoms before the RERC admitted that the bid was based on   domestic   coal,   non­availability   of   which   entitles   APRL   to   claim compensation under the change in law as provided in Article 10 of the PPA. 43. It was argued that incorrect admissions made could not have been relied upon.   It could not be said to be incorrect and stated 35 factually correct position in view of the aforesaid material and order of the RERC. 44. Apart   from   that,   an   eligibility   to   get   coal   linkage   under   the SHAKTI Policy was based upon the fact that the Generators, who were not within the coal linkage and their PPAs were based on domestic linkage coal, were eligible for grant of coal linkage.  In case, the PPA was not based on domestic coal, the case of APRL would not have been recommended to include the Kawai Project under 4660 MW capacity to receive domestic coal under special dispensation.  45. It   is   apparent   that   the   concurrent   findings   recorded   by   the RERC, as well as the APTEL, in this regard, do not suffer from any infirmity or perversity, and they are binding.  As the scope of appeal under Section 125 of the Electricity Act is akin to Section 100 of the CPC and the concurrent findings based upon the facts cannot  be disturbed in the appeal as held in  DSR Steel (Private) Ltd. v. State of Rajasthan and Ors.,   (2012) 6 SCC 782,   Tamil Nadu Generation and Distribution   Corporation   Limited   v.   PPN   Power   Generating   Company Private   Limited,   (2014)   11   SCC   53   and   Wardha   Power   Company Limited v. Maharashtra State Electricity Distribution Company Limited and Anr.,  (2016) 16 SCC 541. 36 46. We also note that once having admitted before the RERC at the time of approval of tariff and evaluated the tariff of domestic coal and making admissions again on 31.7.2013 and 4.8.2017, it is not open to reprobate as parties are not permitted to approbate and reprobate at different stages as laid down in  Suzuki Parasrampuria Suitings Private Limited v. Official Liquidator of Mahendra Petrochemicals Limited (in Liquidation) and Ors.,  (2018) 10 SCC 707 and  R.N. Gosain v. Yashpal Dhir,  (1992) 4 SCC 683 . 47. It was argued that FSA was appended to demonstrate the raw material's readiness for the  supply  of  contracted  electricity  by  the Generator.   It did not change the basis of the bid, whether it was based upon the domestic coal or imported coal.  In case the bid was based upon the imported coal, the tariff would have been differently fixed   as   observed   by   the   RERC,   and   it   was   not   advantageous   to Rajasthan Discoms to fix tariff on imported coal.  The RERC observed that the FSA was only to demonstrate the raw material's readiness and was not determinative of terms and conditions of the contract. The FSA for imported coal was a standby arrangement, but the entire bid, tariff, and the agreement were based on domestic coal.  Thus, the consequences of non­availability due to change in law could not be escaped.  In  Energy Watchdog , it was observed that the FSA is only for 37 demonstrating the raw material's readiness and is not determinative of the terms and conditions of the contract. Shri   C.   Aryama   Sundaram   argued   that   the   FSA   related 48. approximately 61 per cent of the fuel requirement.  Thus, the change in law claim may be confined to 35 to 40 per cent.   The argument cannot be accepted as bidding was not based on dual fuel, but was evaluated   on   domestic   coal.     There   was   no   such   stipulation   that evaluation of bidding was done on domestic basis; the tariff was to be worked out in the aforesaid ratio of 60:40 per cent of imported coal and domestic coal respectively.   Apart from that, we find from the order of the APTEL, that change in law provision would be limited to a shortfall in the supply of domestic linkage coal.  The finding recorded by the APTEL is extracted hereunder: “12.5 In the instant case, we have found in the previous paragraphs that Adani Rajasthan’s bid was premised on domestic coal on the basis of the 100% domestic coal supply   assurance   contained   in   NCDP   2007.   Since SHAKTI Policy and the FSA executed thereunder still do not meet the assurance of 100% supply of domestic coal to Adani Rajasthan, it would follow that Adani Rajasthan would need to be compensated for any shortfall in supply of domestic linkage coal even post grant of coal linkage under the SHAKTI Policy. Rajasthan Discoms have not disputed   that   the   introduction   of   SHAKTI   Policy constitutes   a   Change   in   Law   under   the   PPA.   Their contention is that any shortfall of coal under the SHAKTI FSA by the coal companies is a contractual matter to be sorted   out   between   Adani   Rajasthan   and   the   coal companies. We are not persuaded by this argument for the reason that we have already held in GMR Kamalanga case that the contractual conditions or limitations were 38 not present in NCDP 2007 at the time of bid submission by   Adani   Rajasthan.   This   contention   of   Rajasthan Discoms is also against the principle laid down in Energy Watchdog   judgment.   The   SHAKTI   Policy   continues   the earlier coal supply restriction to 75% of ACQ.   If actual supply of domestic linkage coal under the SHAKTI FSA is higher, it goes without saying that the generator’s relief or   compensation   under   the  Change   in  Law   provisions would   be   limited   to   the   actual   shortfall   in   supply   of domestic   linkage   coal.  We   also   note   that   there   is   no rational   basis   to   assume   that   the   supply   under   the SHAKTI FSAs would be higher or better than that under the pre­SHAKTI FSAs. 12.6 The Supreme Court in Energy Watchdog judgment has already concluded as follows: “57. …… This being so, it is clear that so far as the procurement of Indian coal is concerned, to the extent that   the   supply   from   Coal   India   and   other   Indian sourcesis   cut   down,   the   PPA   read   with   these documents   provides   in   Clause   13.2   that  while determining   the   consequences   of   change   in   law, parties shall have due regard to the principle that the purpose of compensating the party affected by such change   in   law   is   to   restore,   through   monthly   tariff payments,   the   affected   party   to the economic position as if such change in law has not occurred……” (emphasis supplied) 49. It was clarified that APRL would be entitled to relief under the change in law provision to the extent of shortage in supply in domestic linkage coal.  Thus, we find no merit in the submission raised.  We find   the   findings   of   the   APTEL   to   be   reasonable,   proper,   and unexceptional.  50. Our   attention   was   also   invited   to   para   3.2   of   the   Statutory Guidelines of 2005.   It provided with respect to fuel arrangements. The same provided that in case of domestic coal, the bidder shall have 39 made firm arrangements for fuel tie­up either by way of coal block allocation   or   fuel   linkage.     There   is   no   doubt   about   it   that   the Government of Rajasthan entered into an MoU with APRL in 2008 to ensure supply of domestic coal and it had undertaken to facilitate the implementation of the Kawai Project for getting the coal block from the Central Government or coal from any other source for the project. Once the Government of Rajasthan entered into MoU dated 20.3.2008, containing Article 2.2 quoted above, it was incumbent upon the State of Rajasthan to provide coal from any other source for the project, in case the Central Government could not allot coal linkage/coal block. The   Central   Government   had   even   written   to   the   Government   of Rajasthan to provide coal to APRL from the coal mine, but due to paucity, it could not be supplied to APRL.  Thus, there was a failure on the part of the Government of Rajasthan to provide coal from any other source.  The NCDP of 2007 prevailed as law 7 days prior to the bid with respect to the supply of coal, the cut­off date of the bid was 30.7.2009. It was provided in Clauses 2.1 and 2.2 of NCDP of 2007 dated   18.10.2007   that   100   per   cent   of   the   quantity   as   per   the normative   requirement   of   the   consumers   would   be   considered   for supply of coal through FSA by CIL.   Para 5.2 of the NCDP of 2007 provided   that   for   power   utilities,   including   Independent   Power Producers (IPPs) and Captive Power Plants, cement sector and sponge 40 iron sector, the present system of linkage committee at the level of the Government would continue.   CIL will issue LoA after approval of applications by the Standing Linkage Committee (Long­term).  Clause 6.1   provides   that   new   consumers   from   the   State/Central   power utilities,   CPPs,   Independent   Power   Producers   (IPPs),   Fertilizers, Cement, and Sponge Iron units may be issued LoA based on prevailing norms and recommendations of the Administrative Ministry.  Para 6.1 of the policy is extracted hereunder: “6.1 New consumers from State/Central power utilities, CPPs,   Independent   Power   Producers   (IPPs),   Fertilizer, Cement and Sponge Iron units may be issued LOA, based on   prevailing   norms   and   recommendation   of Administrative Ministry, which may inter alia have regard to   LoA/Linkage   already   granted   to   the   consumer   of specific sector, existing capacity, requirement for capacity addition during a plan period etc.”  Para 7 deals with FSAs with new consumers.  Paras 7.1 and 7.2 51. are extracted hereunder: “7.1 On successfully achieving the milestones stipulated in   LOA   coal   companies   would   execute   FSA   with   the applicant consumer covering commercial arrangement for supply of coal.  FSAs would be, inter­alia, based on ‘Take or Pay’ principle. 7.2   The   FSAs   would   cover   100%   of   normative   coal requirements   of   the   Power   Utilities,   including Independent Power Producers (IPPs) and Captive Power Plants (CPPs), Fertilizer units and 75% of normative coal requirement of other consumers.” It   is   apparent   that   100   percent   of   the   quantity   as   per   the consumers' normative requirement was to be made by CIL, obviously on the approval of the application by the Standing Linkage Committee. 41 It   was   kept   pending   due   to   a   shortage   of   coal   supplies   and   was ultimately processed under the SHAKTI Policy, and linkage for 100 percent was given from January 2018.  Thus, earlier as the quantity of coal was not available, sufficient supply could not be made.  It is not a case where APRL was adjudged ineligible, but prior commitments and the   non­availability   of   coal   came   in   the   way   of   failure   to   obtain domestic   coal   linkage   under   the   NCDP   of   2007,   which   itself   was changed with effect from 26.7.2013. In Re. Change in Law APRL’s claim is based on the date of change of law in 2013. 52. Admittedly, earlier NCDP of 2007 prevailed on the appointed date, i.e., 7 days before submission of the bid.  In   also, similar Energy Watchdog was the position.  Though the application was submitted, coal linkage was not provided, and then there was a change in law in terms of the NCDP of 2013.  This Court held that the benefit of change in law w.e.f. 2013 was available.  The PPA was based upon the domestic coal, and its availability was based upon NCDP of 2007.   The application was filed before submitting the bid.  The application for linkage was filed in terms of the agreement when the bid was premised and accepted, and the agreement was entered into on the basis of domestic coal, the change   in   law   of   2007   in   2013   has   to   be   applied.     Thus,   the submission raised that even in the absence of any LoA or FSA granted 42 to APRL by CIL, there was an impact of change of law on the PPA on account of NCDP of 2013. It was argued that there was no domestic coal linkage under 53. which   supply   was   cut   down   due   to   any   law,   and   APRL   was   not allocated coal block, and its bid was premised on the imported coal. In   Energy Watchdog , it was opined that only changes in Indian law could be considered under the PPA and not in foreign law.  In NCDP dated 26.7.2013, the NCDP of 2007 was modified to the effect that power projects would only get a certain percentage of what was earlier allowable. 54. It is apparent from the decision dated 31.5.2013 of the Standing Linkage Committee (Long­Term) that the application of APRL was kept in abeyance.  It applied for coal linkage on 2.7.2009 on the basis of NCDP of 2007.  The bid cut­off date was 30.7.2009, 7 days prior to the bid deadline, the NCDP of 2007 was applicable.  A decision was taken by   the   Standing   Linkage   Committee   on   14.2.2012   read   with   the decision dated 31.5.2013 indicating a shortage in domestic coal and dependence on imported coal.  For the shortage of coal, APRL could not have been made to suffer, on that it had no control.   It was decided not to issue fresh LoAs, and all pending applications were kept   in   abeyance.     The   Cabinet   Committee   on   Economic   Affairs 43 decided on 21.6.2013 to reduce coal supply to 65 percent and 75 th percent of ACQ for the remaining four years of the 12  Five Year Plan. It   allowed   passing   through   of   higher   cost   of   imported   coal.     The Ministry   of   Coal   was   directed   to   suitably   amend   the   NCDP.     The Ministry of Coal on 26.7.2013 amended the NCDP of 2007, and the Ministry of Power issued a letter on 31.7.2013, which provided for pass­through   of   additional   cost   incurred   to   meet   the   coal requirements.     The   Cabinet   Committee   on   Economic   Affairs   in   its decision   dated   21.6.2013,   recognised   coal   supply,   subject   to availability, to 4660 MW having no fuel linkage.   The Kawai Project was included in the same.   The Policy was revised, thus assurance given by the Government of India under the NCDP of 2007 was taken away.   The provision of 100 per cent supply was taken away.   With respect to the applicability of   Energy Watchdog , a dispute has been raised.  In  Energy Watchdog,  it was laid down that change in law is applicable to change in domestic law, not change in foreign law.  It is not applicable to imported coal/change in foreign law.  It was urged that application for grant of coal linkage was submitted to the Ministry of Coal for the supply of coal in the light of assurance given under the NCDP of 2007 in both the cases and those assurances, which were given in the Policy, were diluted or taken away by the subsequent scheme of the Government instrumentality.   Consequently, no coal 44 linkage or LoA or FSA was available in the hands of the Generator in Energy Watchdog .  The cut­off date for applicability of law was 7 days prior to the bid deadline and change in law provision of Article 10 of the PPA in question is similar to Article 13 of the PPA in   Energy Watchdog.   Article 10 is extracted hereunder: “ ARTICLE 10: CHANGE IN LAW 10.1  Definitions In   this   Article   10,   the   following   terms   shall   have   the following meanings: 10.1.1 "Change in Law" means the occurrence of any of the following events after the date, which is seven (7) days   prior   to   the   Bid   Deadline   resulting   into   any additional   recurring/non­recurring   expenditure   by   the Seller or any income to the Seller: •  the   enactment,   coming   into   effect,   adoption, promulgation,   amendment,   modification   or   repeal (without re­enactment or consolidation) in India, of any Law, including rules and regulations framed pursuant to such Law; • a change in the interpretation or application of any Law   by   any   Indian   Governmental   Instrumentality having the legal power to interpret or apply such Law, or any Competent Court of Law;  •  the imposition of a requirement for obtaining any Consents,   Clearances   and   Permits   which   was   not required earlier; • a change in the terms and conditions prescribed for obtaining any Consents, Clearances and Permits or the inclusion of any new terms or conditions for obtaining such Consents, Clearances and Permits; except due to any default of the Seller; • any change in tax or introduction of any tax made applicable for supply of power by the Seller as per the terms of this Agreement. 45 but shall not include (i) any change in any withholding tax   on   income   or   dividends   distributed   to   the shareholders of the Seller, or (ii) change in respect of UI Charges   or   frequency   intervals   by   an   Appropriate Commission or (iii) any change on account of regulatory measures   by   the   Appropriate   Commission   including calculation of Availability. 10.2 Application and Principles for computing impact of Change in Law 10.2.1 While determining the consequence of Change in Law  under  this Article 10, the Parties shall have  due regard to the principle that the purpose of compensating the Party affected by such Change in Law, is to restore through   monthly   Tariff   Payment,   to   the   extent contemplated in this Article 10, the affected Party to the same economic position as if such Change in Law has not occurred. 10.3 Relief for Change in Law 10.3.1 During Construction Period As   a   result   of   any   Change   in   Law,   the   impact   of increase/decrease of Capital Cost of the Power Station in the Tariff shall be governed by the formula given below: For every cumulative increase/ decrease of each Rupees Sixteen crore Fifty Lakh (Rs.16.50 crore) in the Capital Cost   during   the   Construction   Period,   the   increase/ decrease in Non Escalable Capacity Charges shall be an amount equal to zero point two six seven (0.267%) of the Non   Escalable   Capacity   Charges.   In   case   of   Dispute, Article 14 shall apply. It   is   clarified   that   the   above   mentioned   compensation shall be payable to either Party, only with effect from the date   on   which   the   total   increase/   decrease   exceeds amount   of   Rupees   Sixteen   crore   Fifty   Lakh   (Rs.16.50 crore). 10.3.2 During Operating Period The   compensation   for   any   decrease   in   revenue   or increase in expenses to the Seller shall be payable only if the decrease in revenue or increase in expenses of the Seller is in excess of an amount equivalent to 1 % of the 46 value of the Letter of Credit in aggregate for the relevant Contract Year. 10.3.3 For any claims made under Articles 10.3.1 and 10.3.2 above, the Seller shall provide to the Procurers and the Appropriate Commission documentary proof of such increase/ decrease in cost of the Power Station or revenue/   expense   for   establishing   the   impact   of   such Change in Law. 10.3.4 The decision of the Appropriate Commission, with regards   to   the   determination   of   the   compensation mentioned above in Articles 10.3.1 and 10.3.2, and the date   from   which   such   compensation   shall   become effective, shall be final and binding on both the Parties subject to right of appeal provided under applicable Law. 10.4 Notification of Change in Law 10.4.1 If the Seller is affected by a Change in Law in accordance   with  Article   10.1  and  the  Seller   wishes  to claim relief for such a Change in Law under this Article 10, it shall give notice to the Procurers of such Change in Law  as soon as reasonably  practicable after becoming aware of the same or should reasonably have known of the Change in Law. 10.4.2 Notwithstanding Article 10.4.1, the Seller shall be obliged   to   serve   a   notice   to   the   Procurers   under   this Article   10.4.2,   even   if   it   is   beneficially   affected   by   a Change   in   Law.   Without   prejudice   to   the   factor   of materiality   or   other   provisions   contained   in   this Agreement,   the   obligation   to   inform   the   Procurers contained herein shall be material.  Provided that in case the Seller has not provided such notice, the Procurers shall have the right to issue such notice to the Seller. 10.4.3 Any notice served pursuant to this Article 10.4.2 shall provide, amongst other things, precise details of:  (a) the Change in Law; and (b) the effects on the Seller 10.5   Tariff   Adjustment   Payment   On   account   of Change in Law 10.5.1 Subject to Article 10.2, the adjustment in monthly Tariff Payment shall be effective from: 47 (i) the date of adoption, promulgation, amendment, re­ enactment or repeal of the Law or Change in Law; or  (ii) the date of order/ judgment of the Competent Court or tribunal or Indian Governmental Instrumentality, if the Change   in   Law   is   on   account   of   a   change   in interpretation of Law. 10.5.2 The payment for Change in Law shall be through Supplementary Bill as mentioned in Article 8.8. However, in case of any change in Tariff by reason of Change in Law, as determined in accordance with this Agreement, the Monthly Invoice to be raised by the Seller after such change in Tariff shall appropriately reflect the changed Tariff.” (emphasis supplied) 55. The said factual position is not disputed and was noticed by the APTEL in para 11.5, which is extracted hereunder: “ It may be seen from the above that in both the 11.5   PPAs, Change in Law is defined as the occurrence of any event after the date, which is seven (7) days prior to the Bid Deadline. Therefore, for reckoning the change in law the position prevailing as on cut­off date is relevant.  In both cases, the basis for the bid in respect of the fuel was assurance under NCDP, 2007 and there was no Letter of Assurance   or   FSA   for   the   project   at   the   time   of   the bidding.   The   Rajasthan   Discoms   have   not   denied   the factual position/comparison of the PPAs. That being the case,  there   is  no  merit   in  the  argument   of  Rajasthan Discoms that Energy Watchdog case is not applicable to the present case.  We note that as on cut­off date the law prevailing is NCDP 2007 in both the cases. The supply assurance   contained   in   NCDP   2007   was   changed   or altered for the Kawai Project by the decision of SLC(LT) on   31.05.2013.   The   main   thrust   of   Adani  Rajasthan’s arguments is that even before the amendment of 2013 in NCDP 2007, the decision taken by SLC(LT) in May 2013 amounts to a Change in Law event under the PPA. The 2013   amendment   to   NCDP   2007   may   be   seen   as   a continuum of the SLC(LT)’s decision in May 2013 since it was Coal India’s inability to meet the committed/assured coal supply that prompted the Ministry of Coal to issue the  amendment   to  NCDP in  July   2013,  based  on  the 48 CCEA decision in June 2013. The CCEA decision of June 2013 directed as follows: “The   Cabinet   Committee   on   Economic   Affairs   (CCEA) today approved the following mechanism for supply of coal to power producers: (i) Coal India Ltd. (CIL) to sign Fuel Supply Agreements (FSA) for a total capacity of 78000 MW including cases of tapering linkage, which are likely to be commissioned by 31.03.2015.   Actual   coal   supplies   would   however commence when long term Power Purchase agreements (PPAs) are tied up. (ii) Taking into account the overall domestic availability and actual requirements, FSAs to be signed for domestic coal quantity of 65 percent, 65 percent, 67 percent and 75 percent of Annual Contracted Quantity (ACQ) for the remaining four years of the 12th Five Year Plan. (iii) To meet its balance FSA obligations, CIL may import coal and supply the same to the willing Thermal Power Plants (TPPs) on cost plus basis.  TPPs may also import coal themselves.  MoC to issue suitable instructions (iv) Higher cost of imported coal to be considered for pass through as per modalities suggested by CERC. MoC to issue   suitable   orders   supplementing   the   New   Coal Distribution   Policy   (NCDP).   MoP   to   issue   appropriate advisory to CERC/SERCs including modifications if any in   the   bidding   guidelines   to   enable   the   appropriate Commissions to decide the pass through of higher cost of imported coal on case to case basis. (v) Mechanism will be explored to supply coal subject to its availability to the TPPs with 4660 MW capacity and other similar cases which are not having any coal linkage but are likely to be commissioned by 31.03.2015, having long term PPAs and a high Bank exposure and without affecting the above decisions.” (emphasis supplied) 56. The change in policy and in the terms and conditions prescribed for obtaining any consents, clearances and permits or the inclusion of any new terms or conditions for obtaining such consents, clearances, 49 and permits are also included.   The submission raised on behalf of appellant that there is no question seeking benefit due to change in foreign law is based on wrong factual premise.   The relief was not claimed   on   the   basis   of   change   in   foreign   law.     Apart   from   that, admission has been relied upon change in law.  The PPA was based on the domestic law and there was a change in domestic law.   Thus, consequences must follow.  The Government of Rajasthan entered into a MoU with APRL with respect to coal linkage in 2008 to provide coal linkage or coal from other sources. 57. We find similarity in the present case as well as the   Energy Watchdog.   The factual matrix was similar with the present case.  We find  that  the  RERC  and  the  APTEL   have  recorded  the  concurrent finding on facts.   We find no ground to interfere.   No substantial question of law is involved.   It was held in   Energy Watchdog,   that change in law was brought about in the NCDP of 2007 by the decision of 26.7.2013.  It is provided in Article 10.2.1 how the change in law is to be applied to compensate for the impact.  58. The purpose of change in law is to restore through monthly tariff payment to the extent contemplated that the affected party is placed in the same economic position as if such a change in law has not occurred.   As monthly tariff was worked out on domestic law, the 50 requirement is to compensate on that basis due to change in law.  The same is based on the principle of restitution.  In  Uttar Haryana Bijli Vitran Nigam Limited (UHBVNL),  it was laid down by this Court thus: “ 10.   Article 13.2  is  an  in­built restitutionary  principle which compensates the party affected by such change in law   and   which   must   restore,   through   monthly   tariff payments,   the   affected   party   to   the   same   economic position as if such change in law has not occurred. This would mean that by this clause a fiction is created, and the party has to be put in the same economic position as if such change in law has not occurred i.e. the party must be given the benefit of restitution as understood in civil law. Article 13.2, however, goes on to divide such restitution into two separate periods. The first period is the “construction period” in which increase/decrease of capital cost of the project in the tariff is to be governed by a certain formula. However, the seller has to provide to the   procurer   documentary   proof   of   such increase/decrease   in   capital   cost   for   establishing   the impact of such change in law and in the case of dispute as to the same, a dispute resolution mechanism as per Article 17 of the PPA is to be resorted to. It is also made clear that compensation is only payable to either party only   with   effect   from   the   date   on   which   the   total increase/decrease exceeds the amount stated therein.” (emphasis supplied) It was also held that carrying cost is payable from the date the change in law has taken place, and carrying cost is passed on the restitution principle.  Article 10.2.1 of the PPA in question is similar to Article 13.2 considered in   Energy Watchdog.     The carrying cost is nothing but a compensation towards the time value of month/deferred payment.   Article 8.3.5 provides for methodology in case of delayed payment. 51 59. When there was a change in policy with respect to obtaining coal itself, which was agreed to in the PPA, the change in law would be applicable.  In  Energy Watchdog  it was observed thus: “ 56.  However, insofar as the applicability of Clause 13 to a change in Indian law is concerned, the respondents are on firm ground. It will be seen that under Clause 13.1.1 if there is a change in any  consent, approval or licence available or obtained for the project, otherwise than for the default of the seller, which results in any change in any cost of the business of selling electricity, then the said seller will be governed under Clause 13.1.1. It is clear from a reading of the Resolution dated 21­6­2013, which resulted in the letter of 31­7­2013, issued by the Ministry of Power, that the earlier coal distribution policy contained in the letter dated 18­3­2007 stands modified as   the   Government   has   now   approved   a   revised arrangement for supply of coal. It has been decided that, seeing   the   overall   domestic   availability   and   the   likely requirement   of  power   projects,  the  power   projects   will only   be   entitled   to   a   certain   percentage   of   what   was earlier allowable. This being the case, on 31­7­2013, the following   letter,   which   is   set   out   in   extenso   states   as follows: FU­12/2011­IPC (Vol­III) Government of India Ministry of Power Shram Shakti Bhawan, New Delhi Dated: 31­7­2013 To, The Secretary, Central Electricity Regulatory Commission, Chanderlok Building, Janpath, New Delhi Subject : Impact on tariff in the concluded PPAs due to shortage   in   domestic   coal   availability   and   consequent changes in NCDP. Ref.  CERC’s D.O. No. 10/5/2013­Statutory Advice/CERC dated 20­5­2013. Sir, 52 In view of the demand for coal of power plants that were provided coal linkage by Govt. of India and CIL not signing   any   fuel   supply   agreement   (FSA)   after   March 2009,   several   meetings   at   different   levels   in   the Government   were   held   to   review   the   situation.   In February 2012, it was decided that FSAs will be signed for   full   quantity   of   coal   mentioned   in   the   letter   of assurance (LoAs) for a period of 20 years with a trigger level of 80% for levy of disincentive and 90% for levy of incentive. Subsequently, MoC indicated that CIL will not be able to supply domestic coal at 80% level of ACQ and coal will have to be imported by CIL to bridge the gap. The issue of increased cost of power due to import of coal/e­auction and its impact on the tariff of concluded PPAs were also discussed and CERC’s advice sought. 2.   After   considering   all   aspects   and   the   advice   of CERC   in   this   regard,   Government   has   decided   the following in June 2013: ( ) taking into account the overall domestic availability i and actual requirements, FSAs to be signed for domestic coal component for the levy of disincentive at the quantity of   65%,   65%,   67%   and   75%   of   annual   contracted quantity (ACQ) for the remaining four years of the 12th Plan. ( ii )   to   meet   its   balance   FSA   obligations,   CIL   may import coal and supply the same to the willing TPPs on cost plus basis. TPPs may also import coal themselves if they so opt. ( iii ) higher cost of imported coal to be considered for pass through as per modalities suggested by CERC. 3. Ministry of Coal vide letter dated 26­7­2013 has notified the changes in the New Coal Distribution Policy (NCDP) as approved by the CCEA in relation to the coal supply for  the next four years of the 12th Plan (copy enclosed). 4. As per decision of the Government, the higher cost of import/market based e­auction coal be considered for being made a pass through on a case­to­case basis by CERC/SERC  to the extent  of shortfall in the quantity indicated in the LoA/FSA and the CIL supply of domestic coal which would be minimum of 65%, 65%, 67% and 75% of LoA for the remaining four years of the 12th Plan for   the   already   concluded   PPAs   based   on   tariff   based competitive bidding. 5. The ERCs are advised to consider the request of individual   power   producers   in   this   regard   as   per   due process on a case­to­case basis in public interest. The 53 appropriate   Commissions   are   requested   to   take immediate   steps   for   the   implementation   of   the   above decision of the Government. This issues with the approval of MOS(P)I/C. Encl: As above. Yours faithfully, sd/­         (V. Apparao)    Director   This is further reflected in the revised Tariff Policy dated 28­1­2016, which in Para 1.1 states as under: 1.1. In compliance with Section 3 of the Electricity Act, 2003, the Central Government notified the Tariff Policy on 6­1­2006. Further amendments to the Tariff Policy were notified on 31­3­2008, 20­1­2011 and 8­7­ 2011. In exercise of powers conferred under Section 3(3)   of   the   Electricity   Act,   2003,   the   Central Government hereby notifies the revised Tariff Policy to be   effective   from   the   date   of   publication   of   the resolution in the Gazette of India. Notwithstanding anything done or any action taken or purported to have been done or taken under the provisions of the Tariff Policy notified on 6­1­2006 and amendments made thereunder, shall, insofar as it is not inconsistent with this Policy, be deemed to have been done or taken under provisions of this revised policy. Clause 6.1 states: 6.1.  Procurement of power As stipulated in Para 5.1, power procurement for future requirements should be through a transparent competitive bidding mechanism using the guidelines issued by the Central Government from time to time. These guidelines provide for procurement of electricity separately   for   base   load   requirements   and   for   peak load requirements. This would facilitate setting up of generation   capacities   specifically   for   meeting   such requirements. However, some of the competitively bid projects as per the guidelines dated 19­1­2005 have experienced difficulties in getting the required quantity of coal from Coal India Limited (CIL). In case of reduced quantity of domestic coal supplied by CIL, vis­à­vis the assured quantity   or   quantity   indicated   in   letter   of assurance/FSA the cost of imported/market based e­ 54 auction   coal   procured   for   making   up   the   shortfall, shall be considered for being made a pass through by appropriate Commission on a case­to­case basis, as per advisory issued by Ministry of Power vide OM No. FU­12/2011­IPC (Vol­III) dated 31­7­2013.” In the aforesaid para, a discussion was made with respect to change in terms and conditions prescribed for obtaining any consents, clearances, and permits.   The change in law does not provide that letter of approval should be issued by CIL, as provided in Article 10.1 relating to change in law.  Even if the procedure is changed, that is to be given effect to. In Re. SHAKTI Policy 2017 60. Under   the   SHAKTI   Policy   notified   on   22.5.2017,   those Independent Power Producers (IPPs), who were having PPAs based on domestic coal, but were not having LoA or FSA for coal supply either under   NCDP   of   2007   or   NCDP   of   2013,   could   participate   in   the auction   to   get  100   per   cent   of   the   normative   requirement   of   coal supply.   The eligibility was based upon the fact that the PPA was based upon the domestic supply.  Under the SHAKTI Policy, APRL was given coal supply to the full extent of the normative requirements for generating and supplying electricity to the Rajasthan Discoms due to aforesaid significant terms in the PPA. 55 61. It   was   argued   that   the   imported   coal   as   alternate   coal   was available for 5 years, as such no relief could have been granted to APRL on the basis of change in law.   As we have already discussed that   there   was   a   change   in   law   as   per   Article   10.1;   thus,   the submission to the contrary is untenable. 62. It was argued that APRL unconditionally accepted stipulations in the LoI dated 17.12.2009 on 18.12.2009.  The submission is equally futile   as   the   PPA   under   Article   1.1   and   Schedule   V   provide   for domestic   coal   as   primary   fuel   and   imported   coal   as   a   fallback arrangement.   Whereas change in law was provided in Article 10. Article   15.6.2   of   the   PPA   supersedes   all   prior   written   or   oral understanding.  The same is extracted hereunder:  “15.6.2 Except as provided in this Agreement, all prior written   or   oral   understandings,   offers   or   other communications   of   every   kind   pertaining   to   this Agreement   or   supply   of   power   up   to   the   Contracted Capacity under this Agreement to the Procurers by the Seller shall stand superseded and abrogated.” 63. Article 10 of the PPA is clearly attracted that the change in law was in contemplation.   Article 10 cannot be made redundant; the agreement is binding and must prevail. The argument raised by Shri C. Aryama Sundaram that carrying 64. cost is a penal provision, cannot be accepted in view of the decision of 56 this Court in   Uttar Haryana Bijli Vitran Nigam Limited (UHBVNL),   in which with respect to carrying cost, it was held that carrying cost was payable in terms of restitution principle.   The carrying cost is to be paid on the same basis as provided for other dues in the PPA. 65. It was argued that the RERC and the APTEL had not determined the amount.  It is apparent that the principle has been worked out by the RERC as well as the APTEL.   The quantification directions have been issued to Rajasthan Discoms to verify the documents submitted by APRL and make payment in terms of the judgment and order. Nothing further was required to be done by the RERC as well as the APTEL. 66. Considering the facts of this case and keeping in view that the RERC and APTEL have given concurrent findings in favour of the respondent with regard to change in law, with which we also concur, we may now deal with the question of liability of appellants­Rajasthan Discoms with regard to late payment surcharge.  In this regard, the following Articles 8.3.5 and 8.8 of PPA, which are relevant for the present purpose, are extracted hereunder: “8.3.5. In the event of delay in payment of a Monthly Bill   by   the   Procurers   beyond   its   Due   Date,   a   Late Payment Surcharge shall be payable by such Procurers to the Seller at the rate of two percent (2%) in excess of the applicable   SBAR   per   annum,   on   the   amount   of outstanding payment, calculated on a day to day basis 57 (and compounded with monthly rest), for each day of the delay.  The Late Payment Surcharge shall be claimed by the Seller through the Supplementary Bill.  8.8 Payment of Supplementary Bill 8.8.1   Either Party may raise a bill on the other Party (supplementary bill) for payment on account of: i)  Adjustments required by the Regional Energy Account (if applicable); ii)  Tariff Payment for change in parameters, pursuant to provisions in Schedule 4; or iii)Change in Law as provided in Article 10, and such Supplementary Bill shall be paid by the others party. 8.8.2 The Procurers shall remit all amounts due under a Supplementary Bill raised by the Seller to the Seller’s Designated Account by the Due Date and notify the Seller of such remittance on the same day or the Seller shall be eligible   to   draw   such   amounts   through   the   Letter   of Credit.   Similarly, the Seller shall pay all amounts due under a Supplementary Bill raised by Procurer(s) by the Due   Date   to   concerned   Procurer’s   designated   bank account and notify such Procurer(s) of such payment on the same day.   For such payments by the Procurer(s), Rebate as applicable to Monthly Bills pursuant to Article 8.3.6 shall equally apply.  8.8.3     In   the   event   of   delay   in   payment   of   a Supplementary Bill by either Party beyond its Due Date, a Late Payment Surcharge shall be payable at the same terms applicable to the Monthly Bill in Article 8.3.5. 8.9  The copies of all; notices/offers which are required to be sent as per the provisions of this Article 8, shall be sent by a party, simultaneously to all parties.”   Liability of the Late Payment Surcharge which has been saddled upon the appellants is at the rate of 2% in excess of applicable SBAR per annum, on the amount of outstanding payment, calculated on a day to day basis (and compounded with monthly rest) for each day of the 58 delay.     Therefore,   there   shall   be   huge   liability   of   payment   of   Late Payment Surcharge upon the appellants­Rajasthan Discoms.  67. With regard to the question of interest/late payment surcharge, we notice that the plea of change in law was initially raised by APRL in the year 2013.  A case was also filed by APRL in the year 2013 itself raising its claim on such basis.   However, the appellants­Rajasthan Discoms did not allow the claim regarding change in law, because of which APRL was deprived of raising the bills with effect from the date of change in law in the year 2013.  We are, thus, of the opinion that considering the totality of the facts of this case and in order to do complete justice and to reduce the liability of the appellants­Rajasthan Discoms, payment of 2 per cent in excess of the applicable SBAR per annum with monthly rest would be on higher side.  In our opinion, it would be appropriate to direct the appellants­Rajasthan Discoms to pay interest/late payment surcharge as per applicable SBAR for the relevant years, which should not exceed 9 per cent per annum.  It is also   provided   that   instead   of   monthly   rest,   the   interest   would   be compounded per annum.  We   accordingly   direct   that   the   rate   of   interest/late   payment 68. surcharge would be at SBAR, not exceeding 9 per cent per annum, to be compounded annually, and the 2 per cent above the SBAR (as 59 provided in Article 8.3.5 of PPA) would not be charged in the present case. Before we part with the case, we may notice that Shri Prashant 69. Bhushan, raised the submission with respect to over­invoicing.   He attracted our attention to the investigation pending before the DRI.  He has submitted that 40 importers of coal are under investigation by the DRI   concerning   alleged   over­invoicing.     The   letter   of   rogatory   was issued.  However, learned counsel conceded that there is no ultimate conclusion in the investigation reached so far.   Thus, we are of the opinion   that   until   and   unless   there   is   a   finding   recorded   by   the competent court as to invoicing, the submission cannot be accepted. At this stage, it cannot be said that there is over­invoicing.  We have examined the case on merits with abundant caution, and we find that there are concurrent findings of facts recorded by the RERC and the APTEL.  With respect to the aspect that bid was premised on domestic coal, we find that findings recorded do not call for any interference. 70. A   question   was   raised   concerning   the   maintainability   of   the appeal   of   the   Federation.     It   is   important   to   mention   that   the Federation was not the party before the RERC, and the APTEL rejected its intervention application.  The order was not interfered with by this Court.  Be that as it may.  Given the appeal preferred by Rajasthan 60 Discoms, we have not examined the maintainability of the Federation's appeal and locus to file an appeal.  We leave the question open. 71. In   view   of   the   preceding   discussion,   the   appeals   are   partly allowed to the extent as indicated above. No order as to costs.                   ...………………….J.                  (Arun Mishra) …….……………….J. (Vineet Saran) …….……………….J. (M.R. Shah) New Delhi; August 31, 2020.