483. Appeals from orders. Appeals from any order made, or decision given, in the matter of the winding up of a company by the Court shall lie to the same Court to which, in the same manner in which, and subject to the same conditions under which, appeals lie from any order or decision of the Court in cases within its ordinary jurisdiction. CHAP VOLUNTARY WINDING UP CHAPTER III.- VOLUNTARY WINDING UP Resolutions for, and commencement of, voluntary winding up