The President of India has assented to the appointment of one lawyer as Permanent judge of the Orissa 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 Shri Aditya Kumar Mohapatra, to be a Judge of the Orissa High Court, with effect from the date he assumes charge of his office.”
The High Court of Karnataka had a sanctioned strength of 27 but is functioning with 17 judges only.
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