International Cases South AfricaA party who had been deprived of the use of his or her capital for a period of time has suffered a loss and did not need to establish special proof of his or her damages (Nedbank Limited vs. Houtbosplaas (Pty) Ltd and Another)(19.05.2022)The appeal was about two companies, namely Houtbosplaas (Pty) Ltd (Houtbosplaas) and TBS Alpha Beleggings (Pty) Ltd (TBS Alpha) suing their erstwhile ....Banking