International Cases AustraliaCourt can make a winding up order on the just and equitable ground by reason of mismanagement or lack of confidence in the conduct and management of the company's affairs (ACN 009 009 072 Pty Ltd (In Liquidation) vs. Australian Securities and Investments Commission)(01.07.2022)By originating process which was amended on 14 February 2022, the Plaintiff seeks orders under the Corporations Act ,2001 for the reinstatement of Inf....Company