Sushil Harkauli, J. - (1.) I have heard the learned Counsel for the petitioner.
(2.) The petitioner had supplied certain potato seeds and also given certain loan to the private respondents in this writ petition. The private respondents lodged a complaint under the Consumer Protection Act, 1986 saying that the seeds were of inferior quality.
(3.) The petitioner contested the matter saying that the private respondents were not "consumers" because they had taken the seeds for "commercial purpose". The issue has been decided against the petitioner by the.impugned order.;