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SC: Merely Leasing an Apartment Does Not Bar a Flat Buyer’s Consumer Complaint Against the Builder - (05 Feb 2026)

CONSUMER

Supreme Court observed that merely leasing or renting a residential flat does not exclude the owner from the definition of “consumer” under the Consumer Protection Act, 1986, unless it is shown that the dominant intention at the time of purchase was commercial in nature.

Tags : LEASING   CONSUMER COMPLAINT   BUILDER  

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