Justice Muralidhar a source of Inspiration: Delhi HC Advocates

Expressing gratitude towards Justice S Muralidhar, who has been transferred to Punjab & Haryana High Court, Lawyers of Delhi High Court hailed him as a source of inspiration.

The bench of Justice S Muralidhar & V Kameswar Rao presided over the proceedings of a case after which Muralidhar said that it was his last judicial act as a Judge of Delhi HC.

On Wednesday, Justice Muralidhar heard the matter related to violence in northeast Delhi.

Justice Muralidhar, who was appointed a Judge of the Delhi High Court May 2006, began his law practice in Chennai in Sept 1984 & in shifted to the SC & the Delhi HC in 1987.

According to the website of Delhi High Court, he was active as an Advocate for the Supreme Court Legal Services Committee & later was its member for 2 terms. His pro bono work included the cases for the victims of the Bhopal Gas Disaster & those displaced by the dams on the Narmada.

President of India Ram Nath Kovind, after consultation with the CJI, transfer Justice S Muralidhar, Judge of the High Court of Delhi, as a Judge of the High Court of  Punjab & Haryana & direct him to assume charge of his office in the High Court of Punjab & Haryana.

SC Collegium, in its meeting held on Feb 12, Wednesday, had recommended the transfer of Delhi HC Judge, Justice S Muralidhar to Punjab & Haryana HC.

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