Bombay High Court
Balmer Lawrie And Company Ltd. And Anr vs City And Industrial Development ... on 16 January, 2026
Author: Bharati Dangre
Bench: Bharati Dangre
2026:BHC-AS:2523-DB
1/2 33-WP-15141-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.15141 OF 2022
Balmer Lawrie and Co. Ltd. & Anr. .. Petitioners
Versus
City & Industrial Development .. Respondents
Corporation of Maharashtra Ltd. and
Anr.
...
Mr.Vaibhav Charalwar a/w Amol B. R.V. Pawar and Rahul Pillai
i/b Pragnya Legal for the Petitioners.
Mr.Vipul Raut i/b Ashutosh Kulkarni for Respondent No.1.
Ms.Shehnaz Bharucha a/w Mohamedali M. Chunawalla i/b
A.A. Ansari for Respondent No.3.
Ms.Savita Prabhune, Asstt. GP. for the State.
CORAM: BHARATI DANGRE &
MANJUSHA DESHPANDE, JJ.
DATED : 16th JANUARY, 2026 P.C:-
1 In the wake of the communication tendered before this Court and marked as 'X' and with a specific reference to the Office Memorandum, provided that the settlement of commercial disputes between the Central Public Sector Enterprises (CPSEs) is interse CPSE(s) and Government Digitally signed RAJSHREE by RAJSHREE KISHOR MORE Departments/Organizations can be referred to Administrative KISHOR Date:
MORE 2026.01.20
11:58:23 +0530
Mechanism for Resolution of CPSE's Disputes (AMRCD), we deem it appropriate to refer the matter to AMRCD.
rajshree ::: Uploaded on - 20/01/2026 ::: Downloaded on - 23/01/2026 21:59:53 ::: 2/2 33-WP-15141-2022.doc The learned counsel for the Petitioners undertakes to approach the Authority, which on following due process, shall adjudicate the subsisting dispute between the Petitioners and the Respondent No.1 which is existing since more than a decade.
In the wake of the long term dispute about huge amount being demanded by the Respondent No.1 from the Petitioners and the Petitioner seeking the details under which the demand is made, we deem it appropriate that the issue can be very well resolved by AMRCD and we expect expeditious disposal of the same in the wake of the long drawn dispute which is pending.
2 With this direction, the Petition is disposed of.
3 Needless to state that the apprehension of the Petitioners about the termination of the lease, pending the dispute, shall also be taken care by the said Authority.
(MANJUSHA DESHPANDE, J.) (BHARATI DANGRE, J.) rajshree ::: Uploaded on - 20/01/2026 ::: Downloaded on - 23/01/2026 21:59:53 :::