The President of India has assented to the appointment of three lawyers 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-
- Anant Ramanath Hegde,
- Siddaiah Rachaiah and
- Smt. Kannankuzhyil Sreedharan Halling
as Additional Judges of the Karnataka 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.”
The High Court of Karnataka had a sanctioned strength of 62 but is functioning with 43 judges only.
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