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Bombay High Court

Balmer Lawrie And Company Ltd. And Anr vs City And Industrial Development ... on 8 October, 2025

          Digitally
                                                                                    37 WP.15141.2022.DOC
          signed by
          RUSHIKESH
RUSHIKESH VISHNU
VISHNU    PATIL
PATIL     Date:
          2025.10.09
          20:52:04
          +0530




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                            WRIT PETITION NO. 15141 OF 2022

                        Balmer Lawrie And Company Ltd. & Anr                              ...Petitioners
                              Versus
                        City and Industrial Development Corporation of
                        Maharashtra Ltd. & Anr                                           ...Respondents


                        Mr. Vaibhav Charalwar a/w R. V. Pawar i/b Pragnya Legal, for the
                               Petitioners.
                        Mr. Aditya Ghadge h/f Ashutosh Kulkarni, for Respondent No. 1.
                        Ms Shehnaz V. Bharucha a/w Mr. Mohamedali M. Chunawalla i/b
                               A. A. Ansari, for Respondent No. 3.
                        Mr. A. K. Naik, AGP, for the Respondents-State.


                                                      CORAM:        SUMAN SHYAM &
                                                                    MANJUSHA DESHPANDE, JJ.

                                                      DATED:        08th OCTOBER 2025.
                        PC:-

1. In terms of the order dated 26th March 2025 as well as 10th September 2025 passed by this Court, Ms Bharucha, learned counsel appearing for Respondent No. 3 has obtained written instructions dated 4th April 2025 and submits that the dispute between the Petitioners and Respondent No. 1-CIDCO can be referred to AMRCD for resolution. The learned counsel for the Petitioner, however, seeks four weeks' time for obtaining updated instructions.

2. Stand over to 19th November 2025.

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3. The communication dated 4th April 2025 submitted by Ms Bharucha, is taken on record and marked "X" for identification.

(MANJUSHA DESHPANDE, J.) (SUMAN SHYAM, J.) { Page 2 of 2 th 08 October 2025 Rushikesh ::: Uploaded on - 09/10/2025 ::: Downloaded on - 10/10/2025 00:35:58 :::