The President of India has assented to the appointment of two lawyers as Additional Judges of the Bombay High Court.
The notification issued by the Ministry of Law and Justice has notified that “In exercise of the power conferred by clause (1) of Article 224 of the Constitution of India, the President is pleased to appoint (1) Smt. Urmila Sachin Joshi-Phalke, and (2) Shri Bharat Pandurang Deshpande, to be Additional Judges of the Bombay High Court, in that order of seniority, for a period of two years with effect from the date they assume charge of their respective offices.”
Bombay High Court has sanctioned strength of 94 judges, working with 55 judges only. With these appointments the vacancies reduces to 39 .
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