Companies (Court) Rules, 1959
341. Costs in the discretion of the Court
(1) Costs shall be in the discretion of the Court and no costs of, or incidental to, a proceeding shall be allowed between party and party, unless the same are expressly awarded by an order of the Court.
(2) The Court may, in any proceeding where costs are awarded to a party, direct payment of a sum in gross in lieu of taxed costs.
