International Cases South AfricaTo succeed in obtaining relief in terms of Section 163 of Companies Act, the applicant must prove to the court that the relevant conduct complained was of oppressive or unfairly prejudicial (Parry vs. Dunn-Blatch and Others)(28.02.2024)Present litigation emanates from an acrimonious relationship between two directors and shareholders of a small private company. The applicant, who is ....Company