GETANJALI LKEMEKTRONIX P LTD Vs. INTIME FIRE APPLIANCES

JUDGEMENT

(1.) This matter came up for admission before us today. We heard the arguments of learned Counsel Mr. G. Ravindra Babu representing M/s. King and Partridge appearing for the complainant. We also perused the averments and other documents filed alongwith the complaint. A perusal of the complaint and other documents prima facie points out that the complainant purchased certain goods from the opposite party for commercial purpose. Such being the case, the complainant cannot at all be construed as a consumer falling within the definition of Sec.2 (1) (d) of the Consumer Protection Act, 1986 .

(2.) We, therefore, reject the complaint in limine. Complaint rejected in limine.