International Cases South AfricaDiscretion may be interfered only if the Court is satisfied that it was not exercised judicially or had been influenced by wrong principles (Central Energy Fund SOC Ltd and Another vs. Venus Rays Trade (Pty) Ltd and Others)(13.04.2022)Present appeal arises from a successful application by the Appellants, the Central Energy Fund SOC Limited (CEF) and the Strategic Fuel Fund Associati....Civil