International Cases AustraliaCourt has a discretion to approve a scheme under Section 411(4)(b) of the Corporations Act and is not bound to approve a scheme just because the statutory majorities have been achieved (Re Western Areas Ltd; Ex Parte Western Areas Ltd.)(10.06.2022)The Plaintiff applies for orders approving a proposed scheme of arrangement. The Scheme meeting was convened and held on 1 June 2022. At the meeting, ....Commercial