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Bombay HC: Administrator Could Not Have Taken Policy Decision After Reconstruction of Yes Bank - (23 Jan 2023)

BANKING

Bombay High Court has set aside Yes Bank’s decision to write of Additional Tier 1 bonds Rs. 8415 Crore value observing that the Reserve Bank of India (RBI) appointed Administrator could not have taken such a policy decision after the bank already stood reconstituted.

Tags : BOMBAY HIGH COURT   YES BANK   RESERVE BANK OF INDIA  

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