The President of India has assented to the elevation of four additional judges as Permanent Judges of the Bombay High Court.
The Notification states that In exercise of the power conferred by clause (1) of Article 217 of the Constitution ofIndia, the President is pleased to appoint S/ShriJustices
Additional Judges of the High Court of Bombay, to be Judges of the High Court of Bombay, with effect from the date they assume charge of their respective offices.
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