International Cases South AfricaSecurity for costs is discretionary remedy granted to Defendant on reasonable apprehension that Plaintiff will not be able to pay the costs of litigation, if plaintiffs claim fails (Mystic River Investments Ltd and Another vs. Zayeed Paruk Incorporated and Others)(19.04.2023)The issue before the Supreme was whether the high court correctly exercised its discretion by ordering the second Appellant to furnish security for co....Civil