Supreme Court - Daily Orders
Yes Bank Limited vs Axis Trustee Services Limited on 26 February, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
1
ITEM NO.101 COURT NO.8 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3182/2025
YES BANK LIMITED & ANR. Appellant(s)
VERSUS
AXIS TRUSTEE SERVICES LIMITED & ORS. Respondent(s)
[ PART HEARD BY :- HON'BLE DIPANKAR DATTA AND HON'BLE AUGUSTINE
GEORGE MASIH, JJ. ]
IA No. 47020/2025 - INTERVENTION APPLICATION
IA No. 66815/2024 - INTERVENTION APPLICATION
IA No. 149232/2023 - INTERVENTION APPLICATION
IA No. 20726/2025 - INTERVENTION/IMPLEADMENT
IA No. 270019/2024 - INTERVENTION/IMPLEADMENT
IA No. 109958/2023 - INTERVENTION/IMPLEADMENT
IA No. 67300/2023 - INTERVENTION/IMPLEADMENT
IA No. 99776/2025 - MODIFICATION OF COURT ORDER
IA No. 42435/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
IA No. 42432/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
IA No. 63110/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
WITH
C.A. No. 3193-3202/2025 (III)
IA No. 248117/2023 - INTERVENTION/IMPLEADMENT
IA No. 81056/2023 - INTERVENTION/IMPLEADMENT
IA No. 52684/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 45645/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
C.A. No. 3183-3192/2025 (III)
IA No. 63894/2023 - APPLICATION FOR PERMISSION
IA No. 38489/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 52672/2023 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 47514/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES C.A. No. 3203-3212/2025 (III) Signature Not Verified IA No. 140788/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED Digitally signed by JATINDER KAUR Date: 2026.02.26 JUDGMENT 17:08:48 IST Reason:
Date : 26-02-2026 These matters were called on for hearing today.2
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Appellant(s) : Mr. Tushar Mehta, Solicitor General Ms. Aishwarya Bhati, A.S.G. Ms. Archana Pathak Dave, A.S.G. Mr. K M Nataraj, A.S.G. Mr. Gurmeet Singh Makker, AOR Mr. Shailesh Madiyal, Adv. Mr. Shashank Bajpai, Adv.
Mr. Shyam Divan, Sr. Adv. Mr. Balbir Singh, Sr. Adv. Ms. Shally Bhasin, Adv. Ms. Veena Sivaramakrishnan, Adv. Mr. Siddhant Kant, Adv. Mr. Prateek Gupta, Adv. Mr. Mrityunjoy Roy, Adv. Mr. Arpith Jacob Varaprasad, Adv. Mr. S. S. Shroff, AOR Mr. Tushar Mehta, Solicitor General Mr. Raghav Shankar, A.S.G. Mr. Vivek Shetty, Adv. Mr. Nishant Upadhyay, Adv. Mr. Akilesh Menezes, Adv. Mr. Bhuvan Kapoor, Adv. Mr. Aman Mehta, Adv.
Mr. Aaditya Dixit, Adv. Mr. Neelaabh Bist, Adv. Ms. Pallavi Mishra, Adv. Ms. Alankrita Sinha, Adv. Mr. Navneet R., AOR For Respondent(s) :Dr. A.M. Singhvi, Sr. Adv.
Mr. Mahesh Agarwal, Adv. Mr. Rishi Agrawala, Adv. Mr. Kamaldeep Dayal, Adv. Mr. Ankur Saigal, Adv. Ms. Sukriti Bhatnagar, Adv. Ms. Shivani Agarwal, Adv. Mr. Mihir Kamdar, Adv. Mr. E. C. Agrawala, AOR Mr. Aman Raj Gandhi, AOR Mr. C.A. Sundaram, Sr. Adv. Mr. Neeraj Kishan Kaul, Sr. Adv. Mr. Vikram B. Trivedi, Adv. Mr. Sunil Tilokchandani, Adv. Mr. Himalaya Chaudhari, Adv. Mr. Nagarkatti Kartik Uday, AOR 3 Mr. Shevaaz Khan, Adv.
Mr. Nikhil Sakhardande, Sr. Adv. Mr. Vanshita Shah, Adv. Ms. Vanya Gupta, AOR Ms. Ankita Roy, Adv.
Mr. Shyam Divan, Sr. Adv. Mr. Balbir Singh, Sr. Adv. Ms. Shally Bhasin, Adv. Ms. Veena Sivaramakrishnan, Adv. Mr. Siddhant Kant, Adv. Mr. Prateek Gupta, Adv. Mr. Mrityunjoy Roy, Adv. Mr. Arpith Jacob Varaprasad, Adv. Mr. S. S. Shroff, AOR Mr. Ritin Rai, Sr. Adv. Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Mr. Jai Govind M J, Adv. Mr. Jashan Vir Singh, Adv. Mr. B. Gopalakrishnan, Adv. Mr. Mridul Godha, Adv. Mr. Daksh Kadian, Adv. Mr. Dhawal Desai, Adv.
Mr. Kaushik Choudhury, AOR Mr. Deepanshu Jain, Adv. Mr. Shaantanu Jain, Adv. Mr. Jyotirmoy Chatterjee, Adv. Ms. Jahanvi Khanna, Adv. Ms. Aaheli Roy, Adv.
Mr. Hitendra Nath Rath, AOR Mr. Siddharth Gagrg, Adv. Ms. Trisha, Adv.
Mr. Srijan Sinha, AOR Mr. Gurmeet Singh Makker, AOR Mr. Tushar Mehta, Solicitor General Mr. Raghav Shankar, A.S.G. Mr. Vivek Shetty, Adv. Mr. Nishant Upadhyay, Adv. Mr. Navneet R., AOR Mr. Akilesh Menezes, Adv. Mr. Dhaval Vora, Adv.
Ms. Pallavi Mishra, Adv.4
Mr. Neelaabh Bist, Adv. Ms. Alankrita Sinha, Adv. Mr. Bhuvan Kapoor, Adv. Mr. Aman Mehta, Adv.
Mr. Aaditya Dixit, Adv.
Mr. Pratap Venugopal, Sr. Adv. Mr. Abhishek Singh, Adv. M/S. K Ashar & Co., AOR Mr. Abhishek Yadav, AOR Mr. Saurabh Yadav, Adv. Ms. Ritu Yadav, Adv.
Mr. Hetal Thakore, Adv. Ms. Jyoti Ghag, Adv.
Mr. Kunal Parekh, Adv. M/S. Dua Associates, AOR Respondent-in-person Ms. Sonali Jaitley Bakhshi, Adv. Mr. Jaiyesh Bakhshi, Adv. Mr. Ravi Tyagi, AOR Mr. Mayank Mishra, Adv. Mr. Daman Popli, Adv.
Ms. Sudiksha Saini, Adv. Mr. Abhijay Basu, Adv.
Mr. Jaiyesh Bakhshi, Adv. Mr. Ravi Tyagi, Adv.
Mr. Gaurav Mishra, Adv. Mr. Daman Popli, Adv.
Ms. Ria Chanda, Adv.
Ms. Neetu Devrani, Adv. Mr. Anubhav Yadav, Adv. Mr. P. V. Yogeswaran, AOR Mr. Supratik Sarkar, Adv. Mr. Saurav Gupta, AOR Mr. Srijan Sinha, AOR Mr. Himanshu Chaubey, AOR Ms. L.S. Kamyak, Adv.
Ms. Nitya Prabhakar, Adv.
Mrs. Rekha Palli, Sr. Adv. Mr. Rahul Narang, Adv. Mr. Karthik Aruva, Adv. Mr. Somesh Chandra Jha, AOR Mr. Shreay Saini, Adv.5
Ms. Punam Singh, Adv.
Ms. Bhavya Sharma, Adv. Mr. Vaiduahya Parth, Adv.
Mr. Mayank Pandey, AOR Ms. Rohini Prasad, AOR Mr. Tushar Mehta, Solicitor General Mr. Sanjay Kapur, AOR Mr. Surya Prakash, Adv. Ms. Shubhra Kapur, Adv. Ms. Santha Smruthi, Adv.
Mr. Sanchit Garga, AOR Mr. Abhindra Maheshwari, Adv. Mr. Ishit Saharia, AOR Mr. Pulkit Agarwal, AOR Mr. Rohit Taneja, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Arguments concluded.
2. Judgment reserved.
3. By tomorrow i.e. 27th February, 2026, learned Solicitor General shall place before us all documents/papers containing notes leading to the decision of the Central Government to notify the final scheme for re-construction of ‘Yes Bank’ in terms of Section 45 of the Banking Regulation Act, 1949.
4. The parties are granted liberty to file their written notes of arguments by 10th March, 2026.
(JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH)