The Court shall, in exercising its discretion under sections 12 and 13, have regard to the lights and interests of the members of the company or of any class of them, as well as to the lights and interest of the creditors, and may, if it thinks fit, adjourn the proceedings in order that an arrangement may be made to the satisfaction of the Court for the purchase of the interests of dissentient members ; and may give such directions and make such orders as it may think expedient for facilitating or carrying into effect any such arrangement:Provided that no part of the capital of the company may be expended in any such purchase.
