(1)If, on any application made under section 241, the Tribunal is of the opinion—(a)that the company’s affairs have been or are being conducted in a manner prejudicial or oppressive to any member or members or prejudicial to public interest or in a manner prejudicial to the interests of the company; and(b)that to wind up the company would unfairly prejudice such member or members, but that otherwise the facts would justify the making of a winding-up order on the ground that it was just and equitable that the company should be wound up,the Tribunal may, with a view to bringing to an end the matters complained of, make such order as it thinks fit.
