International Cases AustraliaCourt has power under Section 25(9) of the Supreme Court Act, to appoint a receiver where it appears to be just and convenient (Re Jennifer Elizabeth Low as liquidator of Midwest marine Pty Ltd.; Ex parteMidwest marine Pty Ltd. (In Liquidation))(20.12.2023)In facts of present case, the first Plaintiff, Jennifer Elizabeth Low, was appointed as liquidator of the second plaintiff, Midwest Marine Pty Ltd (Li....Company