The President of India has assented to the appointment of three Judicial Officers as Additional Judges of Karnataka High Court.
The notification issued by the Law Ministry notifies that “In exercise of the power conferred by clause (1) of Article 224 0f the Constitution of India, the President is pleased to appoint
- Smt. Geetha Kadaba Bharatharaja Setty,
- Shri Borkatte Muralidhara Pai and
- Shri Tyagaraja Narayan Inavally,
to be 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.”
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