https://sclaw.in/2024/03/25/fire-insurance-claim-revived-manufacturer-gets-chance-to-challenge-reports-after-rejection-the-court-analyzed-the-definition-of-person-under-the-consumer-protect/
“Fire Insurance Claim Revived: Manufacturer Gets Chance to Challenge Reports After Rejection” - The Court analyzed the definition of ‘person’ under the Consumer Protection Act and concluded that a company can be considered a consumer - The Supreme Court set aside the order of the National Commission and remanded the matter for reconsideration, allowing Appellant to file a rebuttal.