The President of India has assented to the appointment of five Judicial Officers as Additional Judges of the Karnataka 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 Bheemsen Katti,
(ii) Gurusiddaiah Basavaraja,
(iii) Chandrashekhar Mrutyunjaya Joshi,
(iv) Umesh Manjunathbhat Adiga, and
(v) Talkad Girigowda Shivashankare Gowda
as Additional Judges of Kamataka High Court, for a period of two years, with effect from the date they assume charge of their respective offices..”
Karnataka High Court has sanctioned strength of 62 judges, working with 44 judges only.
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