International Cases AustraliaOrder under Section 1322(4)(c) of the Corporations Act can be passed if the person to be relieved from civil liability acted honestly (Re Enova Mining Ltd.; Ex parte Enova Mining Ltd.)(09.01.2024)In present matter, on 8 December 2023, the Plaintiff, Enova Mining Ltd (Enova), filed an originating process seeking orders under Section 1322(4)(a) o....Civil