The President of India has assented to the appointment of 1 Advocate and 9 Judicial Officers as Additional Judges of the Punjab and Haryana High Court.
The notification issued by the Ministry of Law and Justice has notified that “In exercise of the power conferred by clause (I) of Article 224 of the Constitution of India, the President is pleased to appoint S/Shri
(I) Kuldeep Tiwari,
(2) Gurbir Singh,
(3) Deepak Gupta,
(4) Smt. Amarjot Bhatti,
(5) Smt. Manisha Batra,
(6) Ms. Harpreet Kaur Jeewan,
(7) Smt. Sukhvinder Kaur,
(8) Sanjiv Berry,
(9) Vikram Aggarwal to be Additional Judges of the Punjab and Haryana High Court, for a period of two years with effect from the date they assume charge of their respective offices and appoint
(10) Smt. Ritu Tagore, to be an Additional Judge of the Punjab and Haryana High Court with effect from the date she assumes charge of her office till 28.09.2024, when she attains the stipulated age of 62 years fixed for superannuation of a High Court Judge.”
Punjab and Haryana High Court has sanctioned strength of 85 judges, working with 56 judges only.
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