AI Structured Summary
Not yet generated for this judgment
Judgment
- AFTER considering the arguments advanced by Shri Gouri Sankara Rao, Learned Advocate appearing for the petitioner and perusing there cords we are not satisfied that the relationship that existed between the petitioner and the National Small Industries Corporation Ltd., New Delhi involved any arrangement of hiring of service for consideration so as to entitle the petitioner to claim the status of a ''Consumer'' and approach this Com-mission seeking relief under the provisions of Consumer Protection Act. Hence we dismiss this petition on the said short ground reserving liberty to the petitioner to pursue whatever other remedies may be open to him in law for the redressal of his grievance. No costs. Petition dismissed.