AI Structured Summary
Not yet generated for this judgment
Judgment
This Appeal has been filed by the Appellant/Complainant against the order dated 19.06.2018 of the State Consumer Disputes Redressal Commission, Maharashtra (for short “the State Commission”) in Complaint No.250 of 2012 dismissing the Complaint on the ground that the Appellant being a Limited Company was not a consumer under Section 2(1)(d) of the Consumer Protection Act.
Learned Counsel for the Appellant submits that in view of the judgment of the Hon’ble Supreme Court in Harsolia Motors vs. National Insurance Co. Ltd., I (2005) CPJ 27 (NC) the Appellant is a consumer who has a right to agitate its case on merits before the State Commission.
In view of the submissions made, which is not opposed by the learned Counsel for the Respondent, the Appeal is allowed and the Complaint No.250 of 2012 before the State Commission is restored to its original number. State Commission is directed to decide the Complaint on merits after affording due opportunity of hearing to both the parties.
Parties are directed to appear before the State Commission on 30.11.2023.
Appeal stands disposed of in the above terms.