The President of India has assented to the appointment of seven lawyers as Permanent Judges of the Gujarat 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 217 of the Constitution of India, the President is pleased to appoint (1) Smt. Mauna Manish Bhatt,
(ii) Samir Jyotindraprasad Dave,
(iii) Hemant Maheshchandra Prachchhak,
(iv) Sandeep Natvarial Bhatt,
(v) Aniruddha Pradyumna Mayee,
(vi) Niral Rashmikant Mehta and
(vii) Ms. Nisha Mahendrabhai Thakore,
to be Judges of the Gujarat High Court, in that order of seniority, with effect from the date they assume charge of their respective offices.”
Gujarat High Court has sanctioned strength of 52 judges while working with 27 permanent Judges only.
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