International Cases AustraliaAfter passing of resolution for voluntary winding up, no action or other civil proceeding is to be proceeded with or commenced against the company except by leave of the Court (Jakovich vs. 3 Mood design Pty Ltd.)(25.08.2022)Present is an application made pursuant to Section 500(2) of the Corporations Act, 2001. The Plaintiff seeks to be granted leave nunc pro tunc to proc....Commercial