Shardul Amarchand Mangaldas & Co. (SAM) acted as legal counsel to Meta Platforms Inc. (“Meta”) in connection with the establishment of its first hyperscale data centre facility in India, located in Jamnagar, Gujarat, in collaboration with Reliance Industries Limited (“RIL”).
This landmark India—US cross-border transaction represents a collaboration between Meta and RIL for the development of next-generation digital infrastructure within a proposed Special Economic Zone (SEZ) in Jamnagar, Gujarat. The transaction is among the largest data centre developments in India and a defining milestone in the country’s digital infrastructure landscape.
The project envisages the development of hyperscale data centre buildings with a critical load capacity of 168 MW.
SAM advised Meta on all legal aspects and documentation relating to the establishment of the project, including the associated commercial, regulatory, SEZ and real estate aspects of the transaction.
The SAM team was led by Deepto Roy, Partner, and Dnyanraj Desai, Partner, with support from Neeladri Chakrabarti, Consultant; Shubham Sharma, Principal Associate; Aakaansha Arya, Senior Associate; Jayalakshmi Sankar, Associate; Harshita Chitlangia, Associate; and Sudekshana Venkatesan, Associate.
The tax aspects of the transaction were led by Gouri Puri, Partner.
The disputes team comprised Shashank Mishra, Partner, and Akshi Rastogi, Principal Associate.
The real estate aspects were led by Bhoumick Vaidya, Partner, with support from Tasneem Zaveri, Senior Associate, and Mansi Dhadke, Associate.
