The President of India has assented to the appointment of two Judicial Officers 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 S/Shri-
- Anil Laxman Pansare and
- Sandipkumar Chandrabhan More,
to be Additional Judges of the Bombay High Court, 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 while working with 50 permanent Judges and nine Additional Judges only.
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