International Cases South AfricaOnce a guarantee is valid on the face of it, the contractual obligation of the bank is to pay the nominated beneficiary, if the conditions are met (Cloete Murray N O and Others vs. Humansdorp Co-operative Limited)(30.12.2022)In present case, the High Court dismissed the application brought by the liquidators of the Appellant, Cape Concentrate (Pty) Ltd. to set aside, as a ....Civil