LEATHEROID PLASTICS PVT LTD Vs. CANARA BANK

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Appeal has been filed against the impugned order of the National Consumer Disputes Redressal Commission, New Delhi (for short 'the National Commission') dated 22nd August, 2003.

(3.) The National Commission has dismissed the claim petition of the appellant on the ground that the appellant is not a consumer after the amendment to Section 2(d)(ii) of the Consumer Protection Act,1986 (for short 'the Act').