- (1.) Having perused the record and the findings of the National Consumer Disputes Redressal Commission, we are in agreement with the finding that the appellant was not a "consumer" within the meaning of Section 2(1)(d) of the Consumer Protection Act, 1986. The proposed industrial unit was intended to be set up for a commercial purpose.
(2.) Hence, there is no merit in the appeal.
(3.) . The appeal is, accordingly, dismissed. This will, however, not preclude the appellant from pursuing such alternate remedies as are available in law. No costs.;