International Cases South AfricaCreditor and shareholder of holding company of insolvent insurer has no locus standi to seek curatorship of insurer under Section 54 of Insurance Act (Lebashe Financial Services (Pty) Ltd vs. The Prudential Authority and Others)(24.10.2022)In present matter, on 6 November 2018, the Prudential Authority, a juristic person that operates within the administration of the South African Reserv....Company