Supreme Court - Daily Orders
M/S Ranganath Properties Pvt. Ltd vs Phoenix Tech Zone Pvt. Ltd on 17 May, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.9 COURT NO.5 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 10025/2023
(Arising out of impugned final judgment and order dated 24-02-2023
in ARBA No. 72/2022 passed by the High Court for the State of
Telangana at Hyderabad)
M/S RANGANATH PROPERTIES PVT. LTD & ORS. Petitioner(s)
VERSUS
PHOENIX TECH ZONE PVT. LTD & ORS. Respondent(s)
(IA No. 99088/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 17-05-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. R. Anand Padmanabhan, Adv.
Mr. Sarthak Karol, Adv.
Mr. Ayush Anand, Adv.
Mr. Shashi Bhushan Kumar, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
The contention raised by the petitioners is that the impugned judgment while relying upon Section 42 of the Special Economic Zones Act, 2005 does not examine the definition clauses and whether the petitioners, herein, is a developer, co-developer or entrepreneur.
Issue notice, returnable in the month of September 2023. Signature Not Verified Digitally signed by SWETA BALODI Date: 2023.05.19 Notice would be served by all modes, including dasti. 19:51:39 IST Reason:
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)